Section 24 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
24. Disposal of inmates on withdrawal or surrender of licence of an institution.-
The Licensing Authority, on withdrawal or surrender of the licence of an institution under the foregoing sections, or, on taking possession of an unlicensed institution may having due regard to the interests of the inmate direct that any woman or child who is an inmate of such an institution, be :-(a)restored to the custody of her or his parent, husband or guardian, as the case may be; or(b)assigned to the care or any other fit person; or(c)transferred to another licensed institution.
