Section 15(1) in The Meghalaya Preventive Detention Act, 1995
(1)Without prejudice to the provisions of section 35 of the Meghalaya Interpretation and General Clause Act, 1972 a detention order made by a District Magistrate or by the empowered officer may, at any time, invoked or modified by the State Government and, in case of a detention order made by the State Government or by the Central Government.
