Section 1 in Andhra Pradesh Borstal Schools Act, 1925
1. Short title.
(1)This Act may be called the Andhra Pradesh Borstal Schools Act, 1925.(2)The State Government may, by notification, from time to time, apply the whole or any of the provisions of this Act to adolescent offenders or any class thereof in any local area in the State of Andhra Pradesh, from such date as may be specified in the notification and may cancel or modify such notification.
