Section 6 in Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986
6. Detention orders not to be invalid or in-operative 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 officer making the order; or(b)that the place of detention of such person though within the State, is outside the said limits.
