Section 17(3) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(3)Government or the District Magistrate authorised by the Government in this behalf, may at any time, either on its or his own motion or on an application of such person, by general or special order, direct any person who may be in any settlement,-(a)to be discharged; or(b)to be transferred to some other settlement.
