Section 18 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
18. Residence in a settlement voluntarily or in lieu of an order of restriction.-
(1)Any person may voluntarily otter to reside in a settlement established under section 17 of this Act. If Government or the District Magistrate authorised by Government in this behalf accepts such offer, an order of settlement under section 17 of the Act shall be deemed to have been passed in respect of such person for such period not exceeding 7 years as may be stipulated by Government or by the District Magistrate while accepting the offer, or if no period is stipulated, for 7 years.(2)It shall be competent for Government or the District Magistrate authorised by Government to cancel an order of restriction passed against a person under this Act who offers to reside in a settlement and to pass, in lieu thereof, an order of settlement under this section.
