58. Period of operation of orders under section 55, 56 and 57.
- A direction made under section 55, 56, or 57 not to enter any particular area [or such area and any district or districts, or any part thereof, contiguous thereto, as the case may be,] [These words were inserted, by Bombay 1 of 1956, section 6.] shall be for such period as may be specified therein and shall in no case exceed a period of two years from the date on which it was made.
