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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(i) in The Maharashtra Habitual Offenders Rules, 1960

(i)A privately managed settlement may at its discretion choose a settler according to its choice. Once it accepts a settler he will not be transferred to another settlement except on unusual or unexpected circumstances;