Section 11 in Kerala Anti-Social Activities (Prevention) Act, 2007
11. Detention orders not be invalid or inoperative on certain matters
No detention order shall be invalid or inoperative merely by reason:--(a)that the persons to be detained thereunder, though within the State, 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, is outside the said limits.
