Section 13(2) in Telangana Prevention of Dangerous Activities of Communal Offenders Act, 1984
(2)The revocation of expiry of a detention order shall not bar the making of fresh detention order under section 3 aganist the same person, in any case, where fresh facts have arisen after the date of revocation or expiry, on which the Government or an officer, as the case may be, are or is satisfied that such an order should be made.
