Section 10 in The Bombay Habitual Offenders Act, 1959.
10. Right to make representations against re-registration, etc.
(1)Any person aggrieved by the registration or re-registration of his name under section 4, or as the case may be, section 9 or by an order under sub-section (2) of section 7, may within the prescribed period make a representation to the State Government against such registration, re-registration or order.(2)The State Government shall, after considering the representation, and giving the aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be, and shall in the case of confirmation record a brief statement of the reasons therefor.
