Section 21(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(2)Subject to the provision of the Lepers Act, 1898 and the Indian Lunacy Act, 1912. no such person as aforesaid shall be detained in a leper asylum or mental hospital or other place, as the case may be for a term inclusive of the period of detention undergone in a Certified Institution, which would exceed the total period for which he has been ordered to be detained in a Certified Institution under section 10 or section 12.
