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State of Madhya Pradesh - Section

Section 17 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

17. Representation or petition of an internee to be forwarded by Superintendent.

(1)The Superintendent shall forward through the Inspector General, with such observations as he may think fit, any representation which an internee may submit to the Government.
(2)The Superintendent shall forward to the Government without delay, any petition which an internee may address to a Court.