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State of Uttar Pradesh - Section

Section 11 in The U.P. Habitual Offenders' Restriction Act, 1952

11. Establishment of reformatory settlements etc.

(1)The State Government may establish and maintain industrial, agricultural or other settlement for the purpose of reforming of habitual offenders.
(2)The State Government may also certify any privately managed settlement to be fit for the reception of habitual offenders.