Section 22 in The U.P. Habitual Offenders' Restriction Rules, 1957
22.
Establishment and management of settlements. - The establishment of every settlement shall be notified in the Official Gazette and the notification shall give full details of the localities, if any, comprised within the settlement, and specify the boundaries thereof:Provided that the State Government may, at any time, by notification in the Official Gazette, wind up settlement established under this rule.
