Section 15(1) in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993
(1)Without prejudice to the provisions of Section 22 of the of Orissa General Clauses Act I of 1937, a detention order may, at any time, be revoked or modified by the Government, or any officer authorised in that behalf by the Government, notwithstanding that the order has been made by a District Magistrate mentioned in Sub-section (2) of Section 3 or by the Government.
