Section 15(2) in Hyderabad Children Protection Act
(2)For the purposes of this section, [Government] [As amended by Act No. 3 of 1308-F.] may cause any institution to be established by any [Local authorities] [Substituted by A. O., 1956.]; such an institution shall be deemed to be a institution recognised by [Government] [As amended by Act No. 3 of 1308-F.].
