Section 15(1) in The Puducherry Prevention Of Anti-Social Activities Act, 2008
(1)Without prejudice to the provisions of section21 of the General Clauses Act, 1897 (Central Act 10 of 1897), a detention order may, at any time for reasons to be recorded in writing, be revoked or modified by the Government , notwithstanding that the order has been made by an authorized officer.
