Section 13A(3) in Telangana Borstal Schools Act, 1925
(3)The State Government may consent to the transfer to a Borstal school in this State, of a person detained in any Borstal school or other school of a like nature in [any other part of India.] [Substituted for the words 'any other State in India' by the Andhra Pradesh Adaptation of Laws Order, 1957.]
