Section 7 in The Gujarat Prevention of Anti-Social Activities Act, 1985
7. Detention orders not to be invalid or inoperative on certain geounds
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 territorial jurisdiction of the authorised officer making the order, or(b)that the place of detention of such person though, within the State, is outside the said limits.
