Section 11(4) in The Hyderabad Prisoners Act, 1954
(4)In any case in which the Government is competent under sub-section (1) to order the removal of a prisoner to a lunatic asylum or other place of safe custody within the State of Hyderabad, the Government may order his removal to any such asylum or place in any other State by agreement with the Government of such other State; and the provisions of this section respecting the custody, detention, remand and discharge of a prisoner removed under sub-section (1) shall, so far as they can be made applicable apply to a prisoner removed under this sub-section.
