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Union of India - Section

Section 16 in Criminal Tribes Act, 1871

16. Transfer of register of persons ordered to be removed.

- When the removal of any persons has been ordered under this Act, the register of such persons' names shall be transferred to the District Superintendent of Police of the district to which such persons are removed, and the Magistrate of the said district and the Commissioner of the division in which it is situated, shall thereupon be empowered to exercise respectively the powers provided in sections eleven and twelve.