Section 12 in Punjab Habitual Offenders (Control and Reform) Act, 1952
12. Power to vary specified area or place of settlement.
- The Government may by a like notification vary the terms of notification issued by it under Section 11 for the purposes of specifying another restriction area or another place of [residence] [Substituted for the word 'Settlement' by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1963, Section 8 (Punjab Act 20 of 1963).], as the case may be, any officer empowered in this behalf by Government, may, by order in writing, vary any notification made under Section 11 or under this section for the purposes of specifying another restriction area, or, as the case may be, another place of [residence] [Substituted for the word 'Settlement' by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1963, Section 8 (Punjab Act 20 of 1963).] in the same district.
