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Union of India - Section

Section 4 in Indian Lunacy Act, 1912

4. Reception of persons in asylum.

(1)No person other than a criminal lunatic or a lunatic so found by inquisition shall be received or detained in an asylum without a reception order save as provided by sections 8, 16 and 98 :Provided that any person in charge of an asylum may, with the consent of two of the visitors of such asylum which consent shall not be given except upon a written application from the intending boarder, receive and lodge as a boarder in such asylum any person who is desirous of submitting himself to treatment.
(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