Section 12A in The Tamil Nadu Prevention Of Begging Act, 1945
12A. Power of Juvenile Court to order indefinite detention of Juvenile lepers.—
Notwithstanding anything contained in Section 12, if the Juvenile Court finds on inquiry that any person brought before it under sub-section (1) of that Section has not attained the age of eighteen years and is satisfied on a certificate issued by a qualified medical officer that such person is a leper, the Juvenile Court may, instead of dealing with him under sub-section (1), (2) or (3), as the case may be, of that Section order him to be detained indefinitely in a leper asylum appointed under Section 3 of the Lepers Act, 1898 (Central Act 3 of 1898) and notified to be a special home under clause (2) of Section 2, until he is released in the circumstances stated in sub-section (2) of Section 10-A.
