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State of Maharashtra - Section

Section 3 in The Maharashtra Refugees Act, 1948

3. Registration Centres.

- In Greater Bombay the Commissioner of Police for the Greater Bombay and elsewhere the District Magistrate shall, as soon as may be, a general or special order, establish in respect of,-
(a)each camp in which refugees are being accommodated, and
(b)each particular area specified by him, a registration centre for the registration of refugees, and shall appoint a person or a committee of persons to be the registering authority in charge of each such centre:
[Provided that the [State] [This proviso was added by Bombay 66 of 1948, Section 3.] Government may, from time to time by notification in the Official Gazette, direct that the function of the Commissioner of Police or the District Magistrate under this section shall be performed by any other officer specified in such notification.]