Section 23(4) in The Tamil Nadu Prevention Of Begging Act, 1945
(4)Notwithstanding anything in the Lepers Act, 1898 (Central Act 3 of 1898) or the Indian Lunacy Act , 1912 (Central Act 4 of 1912), if any leper asylum appointed under Section 3 of the Lepers Act, 1898 (Central Act 3 of 1898) or any asylum established or licensed under Section 84 of the Indian Lunacy Act , 1912 (Central Act 4 of 1912) is notified to be a special home under clause (2) of Section 2, the Superintendent of such leper asylum or the person in charge of such lunatic asylum, as the case may be, shall also have authority to detain persons sent thereto in accordance with a direction of the Magistrate of the Juvenile Court under Section 10-A or Section 12-A or under this Section, as the case may be.
