Section 20 in The Tamil Nadu Borstal Schools Act, 1925
20. Appeal and revision.
- For purposes of appeal and revision under the [Code of Criminal Procedure] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], 1898 (Central Act V of 1898), a sentence of detention under section 8 of the Act shall be deemed to be a sentence of imprisonment for the same period.Any person affected by an order of the Inspector-General under this Act may appeal to the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] whose orders shall be final.
