(1)[Any] [Inserted by Act 2 of 1926.] lunatic may, in accordance with any general or special order of the State Government be removed from any Government asylum to any other asylum within the State, or to any other asylum in any other State, with the consent of the State Government of that State:Provided that no lunatic admitted into an asylum a reception order made on petition shall be removed in accordance with the provisions of this subsection until notice of such intended removal has been given to the petitioner.
