(1)The State Government [or any officer [**] [These words were inserted by Bombay 34 of 1959, section 21 (1 )(a).] empowered by the State Government in that behalf] may, by order, permit any person in respect of whom an order has been made under sections 55, 56, or 57, to enter or return for a temporary period to [the area] [These words were inserted by Bombay 1 of 1956, section 7.], or such area and any contiguous districts or part thereof, as the case may be, from which he was directed to remove himself, subject to such conditions as it [or he] [These words were inserted by Bombay 34 of 1959, section 21 (l)(b).] may by general or special order specify and which such person accepts and may, at any time, revoke any such permission.
