(3)Any person permitted under sub-section (1) to enter or return to [the area or such area and contiguous district or part thereof, as the case may be,] [These words were inserted by Bombay 1 of 1956, section 7.] from which he was directed to remove himself shall surrender himself at the time and place and to the authority specified in the order or in the order revoking the said order, as the case may be.[III. Control of camps, etc., and Uniforms] [This heading and section 63A were inserted by Bombay 20 of 1953, section 7.]
