Section 6 in The Meghalaya Preventive Detention Act, 1995
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 there under is outside the limits of the territorial jurisdiction of the authority making the order; or(b)That the place of detention of such persons is outside such limits.Explanation:-In this section and sections 7, 8 and 9 the expression “authority making the order” means the State Government, the District Magistrate or as the case may be, the empowered officer exercising powers under sub-section (1) or sub-section (2) of section 3.
