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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Indian Lunacy Act, 1912

(2)A boarder received in an asylum under the proviso to sub-section (1) shall not be detained in the asylum for more than twenty-four hours after he has given the person in charge of the asylum notice in writing of his desire to leave such asylum.
[Tamil Nadu].- In section (1) of section 4 of the Indian Lunacy Act, 1912, for the words and figures "save as provided by sections 8, 16 and 98", the words, figures and letter "save as provided by sections 8, 16 and 98 of this Act and by section 39-A of the Prisons Act, 1894" shall be substituted. [Tamil Nadu Act No. 14 of 1938, dated 3.10.1938].
Reception Order on Petition