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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(1)(a) in The Meghalaya Preventive Detention Act, 1995

(a)Make a report in writing of the fact to Deputy Commissioner or the Chief Judicial Magistrate or a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides and thereupon the provisions of section 82,83,84 and 85 of the Code shall apply in respect of the said person and his property as if the detention order made against him was a warrant issued by a court;