7. Power of [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government to order refugees to reside in particular camps, places or areas and to remove themselves from such camps, places or areas.
- The [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order in writing, direct any refugee or class of refugees to reside in any camp or place or within any area or to leave any camp or place or area and go to and reside in any other camp or place or area in the [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] of Bombay within a period specified in such order.
