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State of Nagaland - Section

Section 12 in Nagaland Habitual Offenders Act, 1967

12. Power to cancel or alter restriction of movements.

- The State Government may, by cancel any order under Section 11 or alter any area specified in an order under that section :Provided that before making such order the State Government shall consider the matters referred to in sub-Section (2) of Section 1 so far as they may be applicable.