Section 3(1) in Telangana Public Security Measures Act, 1951
(1)An order under sub-section (1) of section 2 in respect of any person, shall be served on that person and shall-(a)specify the grounds on which it is issued and such other particulars, if any, as may have a bearing on the necessity therefor; and(b)fix a period of ten days for the person against whom the order is made to make a representation to the State Government in respect of the issue of the order.
