(3)The provisions of Section 31 of the Indian Lunacy Act, 1912 (V of 1912), shall apply to every person confined in an asylum under sub-section (1) after the expiration of the term for which he was ordered to be detained; and the time during which an inmate is confined in an asylum under that sub-section shall be reckoned as part of the term of detention which he may have been ordered to undergo.
