Section 4 in The Tamil Nadu Prevention Of Begging Act, 1945
4. Application of Sections 5 to 10.—
The provisions of Section 5 to 8 shall apply only if the State Government have notified a place as a workhouse or as a special home; the provisions of Section 9 shall apply if the State Government have notified a place as a workhouse; and the provisions of Section 10 shall apply if the State Government have notified a place as a special home and the provisions of Sections 10-A, 12-A and 23 shall apply if the State Government have notified any leper asylum appointed under Section 3 of the Lepers Act, 1898 (Central Act 3 of 1898) as a special home under clause (2) of Section 2.
