(1)In the case of orders made before the commencement of this Act under Section 7 of the Indian Lunatic Asylums Act, 1858 (36 of 1858), for the reception of persons into an asylum, the persons who signed the order shall have all the powers and be subject to the obligations by this Act conferred or imposed upon the petitioner for a reception order, and the provisions of this Act relating to persons upon whose petition a reception order was made shall apply in the case of a person who has signed an order, under Section 7 of the Indian Lunatic Asylums Act, 1858 (36 of 1858), before the commencement of this Act as if the order had been made after the commencement of this Act upon a petition presented by him.(2)All orders for the detention of lunatics made and all undertakings given under any enactment hereby repealed shall have the same force and effect as if they had been made or given under this Act and by or to the authority empowered thereby in such behalf.
