Section 12(2) in Telangana Public Security Measures Act, 1951
(2)Where the question arises whether a person was duly informed of an order made in pursuance of this Act, compliance with the requirements of sub-section (1) shall be a conclusive proof that he was informed; but failure to comply with the said requirements shall not preclude proof by other means that he was so informed or affect the validity of the order.
