Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 19] [Entire Act]

State of Telangana - Section

Section 4 in Telangana Preventive Detention Act, 1970

4. Execution of detention orders.

- A detention order may be executed in the manner provided for the execution of warrants of arrest under [the Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)].