Section 4(2) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(2)For the purposes of sub-section (1), disruptive activity means any action taken, whether by act or by speech or through any other media or in any other manner whatsoever,(i)which questions, disrupts or is intended to disrupt, whether directly or indirectly, the sovereignty and territorial integrity of India; or(ii)which is intended to bring about or supports any claim, whether directly or indirectly, for the cession of any part of India or the secession of any part of India from the Union.Explanation. For the purposes of this sub-section,(a)cession includes the admission of any claim of any foreign country to any part of India, and(b)secession includes the assertion of any claim of determine whether a part of India will remain within the Union.
