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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(6)(b) in Telangana Prevention of Begging Act, 1977

(b)Notwithstanding anything in the Lepers Act, 1898 (Central Act 3 of 1898), or in the Indian Lunacy Act, 1912 (Central Act 4 of 1912), in respect of any leper asylum or lunatic asylum referred to in clause (a) the Superintendent of such leper asylum or the person incharge of such lunatic asylum, as the case may be, shall also have authority to detain persons sent thereto in such asylum in accordance with the direction of the Court under this section.