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Union of India - Section
Section 88 in Indian Lunacy Act, 1912
88. Application to Civil Court for order for the payment of cost of maintenance out of the lunatic's estate, or by person bound to maintain him.
- If a lunatic detained in an asylum on a reception order made under Section 14, Section 15 or Section 17 has an estate applicable to his maintenance, or if any person legally bound to maintain such lunatic has the means to maintain him, the authority which made the reception order or any local authority liable for the cost of maintenance of such lunatic under any law for the time being in force may apply to the High Court or District Court within the local limits of the original jurisdiction of which the estate of the lunatic is situate or the person legally bound to maintain him resides, for an order for the payment of the cost of maintenance of the lunatic.| Bombay Amendment.- In the State of Bombay, the following amendments have been made in Section 88 by Bombay Act XV of 1936 j(i) after the words"has the means to maintain him", the words "or if any local authority is liable for the cost of maintenance of such lunatic under any law for the time being in force", shall be inserted ;(ii) the words"or any local authority liable for the cost of maintenance of such lunatic under any law for the time being in force", shall be omitted;(iii) after the word"resides"the words"or the local authority liable for the cost of maintenance is constituted"shall be inserted ;(iv) at the end of the original note, the following shall be added, namely:"or by local authority liable for such costs".Madras Amendment.- In Section 88, the following amendments have been made by Madras Act XV of 1938 :The words and figures"on a reception order made under Section 14, Section 15 or Section 17"have been substituted by the words and figures"on a reception order made under Section 7, 10, 14, 15 or 17 or on an order under Section 8 or 16"and the words"authority which made the reception order"have been substituted by "authority which made the reception or other order aforesaid". |