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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in Preventive Detention Act, 1950

(a)make a report in writing of the fact to a Presidency Magistrate or a Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; and thereupon the provisions of Sees. 87, 88 and 89 of the Code of Criminal Procedure, 1898 (5 of 1898)16shall apply in respect of the said person and his property as if the order directing that he be detained where a warrant issued by the Magistrate;