65. Committal to an approved place of a child suffering from general or tubercular disease.
- When a child who has been brought before a Magistrate under any of the provisions of this Act is found to be suffering from leprosy or a venereal or a tubercular disease the Magistrate, is satisfied that medical treatment, is necessary and that the child will not otherwise get such treatment may commit the child to a place prescribed in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for such period as he may think necessary and may from time to time extend the said period.
