Section 14(1) in Telangana Preventive Detention Act, 1970
(1)Without prejudice to the provisions of section 15 of the [Telangana General Clauses Act, 1891 (Telangana Act I of 1891) a detention order may at any time be revoked or modified by the Government not withstanding that the order has been made by an officer mentioned in sub-section (2) of section 3.] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016]
