(1)When an arrangement has been made with any foreign European State with respect to the reception of lunatics in asylums in [India] [Inserted by Act 32 of 1923.], the [Central Government] [Substituted by A. O., 1937, for 'any asylum established by Government.'] may, by notification in the [official Gazette] [Halsbury's Laws of England, Vol. 19, p. 467.], direct that reception orders may be made under this Act in the case of any lunatic or class of lunatics residing in the territories in India of such foreign European State, and shall in such notification specify the [State or States] [Substituted by A. L. O., 1950.] within which such reception orders may be made.
