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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(1)(b) in The Bengal Smuggling Of Arms Act, 1934

(b)where the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] is satisfied that both he and his father were born in [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], or that he is a member of a family which has definitely settled in [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] and is himself so settled, direct him to leave the notified area within such time, by such route and for such period as may be stated in the order, and may in that case further order that he shall during the same period notify his place of residence and any change or intended change of residence and any absence or intended absence from his residence to the officer appointed by the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] in this behalf.