27. Powers for officers in charge of Borstal Institutions to give effect to orders of certain Courts.
- The officer in charge of a Borstal Institution shall give effect to any order for the detention of any person passed or issued,(a)by any Court or Tribunal in any [State or Union Territory] [Substituted by Madhya Pradesh A.L.O. 1956 for 'Part A Stale or Part C State'.] [xxx] [The Word 'or' omitted by Madhya Pradesh Act No. 23 of 1958.] [x x x] [Clause (b) omitted by Madhya Pradesh Act No. 23 of 1958.]
