Section 5A in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
5A. [ Grounds of detention severable. [By Act No.52 of 1986 Section 5A inserted.]
- Where a person has been detained in pursuance of an order of detention 1whether made before or after the commencement of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers (Amendment) Act, 1986)1 under Section 3 which has been made on two or more grounds, such order of detention shall be deemed to have been made separately on each of such grounds and accordingly:-(a)such order shall not be deemed to be invalid or inoperative merely because one or some of the grounds is or are:-(i)vague;(ii)non-existent;(iii)not relevant(iv)not connected or not proximately connected with such person, or(v)invalid for any other reason whatsoever, and it is not, therefore, possible to hold that the Government or officer making such order would have been satisfied as provided in Section 3 with reference to the remaining ground or grounds and made the order of detention;(b)the Government or officer making the order of detention shall be deemed to have made the order of detention under the said section after being satisfied as provided in that section with reference to the remaining ground or grounds.]
