Section 6 in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993
6. Detention orders not to be invalid or inoperative on certain grounds.
- No detention order shall be invalid or inoperative merely by reason-(a)that the person to be detained thereunder, though within the State is outside the limits of the territorial jurisdiction of the District Magistrate making the order; or(b)that the place of detention of such person, though within the State, is outside the limits.
