Section 15(d) in The M.P. Chechak Tika Adhiniyam, 1968
(d)an order has been made under either Section 466 or Section 471 of the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (2 of 1974).] (V of 1898), for the detention of the accused in a lunatic asylum;
