Section 9 in The Meghalaya Preventive Detention Act, 1995
9. Ground of the detention severable-
Where a person is detained in pursuance of a detention order which has been made on two or more grounds such detention order shall be deemed to have been made separately on such grounds and accordingly-(a)Small such order shall not be deemed to be invalid or inoperative merely because one or some of the grounds are-(i)Vague;(ii)Non-existent;(iii)Not relevant;(iv)Not connected or non proximately connected with such person; or(v)Invalid for any other reason whatsoever, and it is not therefore, possible to hold that the authority making the order would have been satisfied as provided in sub-section (1) of section 3 with reference to the remaining ground or grounds for making the detention order; and(b)The authority making the order shall be deemed to have made the detention order after being satisfied as provided in sub-section (1) of section 3, with reference to the remaining ground or grounds.
