Section 20A in The Tamil Nadu Prevention Of Begging Act, 1945
20A. Powers to remit period of detention.—
(1)When any person has been detained in a work home or a special home, the State Government may, at any time remit any part of the period of detention ordered under any of the provisions of this Act.(b)The State Government may make Rules providing for the conditions and restrictions subject to which remission under sub-section (1) may be granted.
