Section 11(3) in The Hyderabad Prisoners Act, 1954
(3)The provisions of the Indian Lunacy Act, 1912, so far as they can be made applicable, shall apply to every person confined in a lunatic asylum under sub-section (1) after the expiration of the term for which he was ordered or sentenced to be detained or imprisoned; and the time during which a prisoner is confined in a lunatic asylum under that sub-section shall be reckoned as part of the term of detention or imprisonment which he may have been ordered or sentenced by the Court to undergo.
