Section 6 in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
6. Detention orders not to be invalid or inoperative on certain grounds.
No detention order shall be invalid or inoperative merely by reason(a)that the person to be detained thereunder, though within the State is outside the limits of the territorial jurisdiction of the District Magistrate making the order; or(b)that the place of detention of such person, though within the State, is outside the limits.
