22. Restriction as to asylums into which reception order may direct admission.
- Subject to the provisions of Section 85, no Magistrate shall make a reception order for the admission of any lunatic into [any Government asylum] [Substituted by A. O., 1937, for 'any asylum established by Government.'] outside the [State] [Substitution by A.L.O., 1950.] in which the Magistrate exercises jurisdiction.
