34. Discharge of person subsequently found on inquisition not to be of unsound mind.
- If any lunatic detained in an asylum on a inception order made under Section 7, 10, 14, 15 or 17 is subsequently found on an inquisition under Chapter IV or Chapter V not to be of unsound mind and incapable of managing himself and his affairs, the person in charge of the asylum shall forthwith, on the production of a certified copy of such finding, discharge lunatic from the asylum.Removal of lunatic
