Section 7 in Madras Restriction of Habitual Offenders Act, 1948
7. Power to cancel or alter such restriction.
- The Chief Commissioner may, by notification, cancel any declaration made under Section 6 or alter any area notified under that section or this section; and the District Magistrate may, by order in writing, alter any area notified under Section 6 or this section into any other area situated in the district.Provided that before issuing any such notification or order, the Chief Commissioner or the District Magistrate shall consider the matters referred to in Section 6, sub-section (2), in so far as they may be applicableSettlement
