Section 1 in Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986
1. Short title and extent.
(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No. 124, G.A (Law & Order) Department, dated 17.03.2015.] Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders [Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders] [Substituted by Act No. 13 of 2018 (w.e.f.17.06.2017). ] Act, 1986.(2)It extends to the whole of the State of [Telangana] [Substituted by G.O.Ms.No.124, G.A (Law & Order) Department, dated 17.03.2015.].
