Section 14 in Madras Restriction of Habitual Offenders Act, 1948
14. Rules for the removal of prisoner to apply in certain cases.
- Every law or rule for the time being in force governing the removal of prisoners shall apply to all persons ordered to be placed in a settlement under Section 8 or to be removed under Section 13:Provided that no order from the Chief Commissioner or the Inspector General of Prisons, shall be necessary for the removal of such persons.Miscellaneous
