Section 28(2) in The Maharashtra Prevention Of Begging Act, 1959
(2)The State Government may, in consultation with the Superintendent of any Certified Institution, consent to the transfer to that Institution of any person in respect of whom an order of detention has been made by a competent authority in any other part of India of the nature of an order under this Act directing him to be detained in a Certified Institution or Institution of a like nature and upon such transfer, the provisions of this Act shall apply to such person.
