Section 14 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
14. Delegation of powers to District Magistrate.-
The Government may, by notification, delegate their powers under section 13 to a District Magistrate, in respect of persons ordinarily residing in his district, subject to such restrictions and conditions as may be specified in the notification and subject also to control and revision by them.
