Section 4 in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
4. Permission to return temporarily.
- The District Magistrate may, by an order, permit any person in respect of whom an order has been made under sub- section (7) of section 3 to enter or return, for a temporary period, into or to the area from which he was directed to remove himself, subject to such conditions as the District Magistrate may specify and may at any time rescind any such permission.
