Section 6 in The West Bengal (Prevention Of Violent Activities) Act, 1970
6. Detention orders not to be invalid or inoperative on certain grounds.
- No detention order shall be invalid or inoperative merely by reason -(a)that the person to be detained thereunder, though within the State of West Bengal, is outside the limits of the territorial jurisdiction of the officer making the order; or(b)that the place of detention of such person, though within the State of West Bengal, is outside the limits of the territorial jurisdiction of the officer making the order.
