Section 6(6)(a) in The Andhra Pradesh Prevention Of Begging Act, 1977

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State of Andhra Pradesh - Subsection

Section 6(6)(a) in The Andhra Pradesh Prevention Of Begging Act, 1977

(a)If the Court is of opinion that the person who is declared a beggar under sub-section(2) is a leper or a lunatic, it shall record a finding to that effect and shall direct that detention ordered shall be undergone by the beggar-

(i)if a leper, in a leper asylum appointed under Section 3 of the Lepers Act, 1898, and certified under Section 11 of this Act;

(ii)if a lunatic, in an asylum established or licensed under Section 84 of the Indian Lunacy Act, 1912 and certified under Section 11 of this Act.

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State of Andhra Pradesh - Subsection

Section 6(6)(a) in The Andhra Pradesh Prevention Of Begging Act, 1977