Section 13(1) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
(1)Without prejudice to the provisions of section 15 of the Andhra Pradesh General Clauses Act, 1891( Act 1 of 1891), a detention order may at any time, be revoked or modified by the Government, notwithstanding that the order has been made by an officer mentioned in sub-section (2) of section 3.
