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Union of India - Section

Section 87 in Indian Lunacy Act, 1912

87. Application of property in the possession of a lunatic found wandering.

- Any money in the possession of a lunatic found wandering at large may be applied by the Magistrate towards the payment of the cost of maintenance of the lunatic or of any other expenses incurred on his behalf, and any moveable property found on the person of the lunatic may be sold by the Magistrate, and the proceeds thereof similarly applied.