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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(6)(a) in Telangana Prevention of Begging Act, 1977

(a)If the Court is of opinion that the person who is declared a beggar under sub-section (2) is a leper or a lunatic, it shall record a finding to that effect and shall direct that the detention ordered shall be undergone by the beggar-
(i)if a leper, in a leper asylum appointed under section 3 of the Lepers Act, 1898 (Central Act 3 of 1898), and certified under section 11 of this Act ; Order of court in regard to beggar who is a child.
(ii)if a lunatic, in an asylum established or licensed under section 84 of the Indian Lunacy Act, 1912 (Central Act 4 of 1912) and certified under section 11 of this Act.