Section 13(1) in Telangana Prevention of Dangerous Activities of Communal Offenders Act, 1984
(1)Without prejudice to the provisions of section 15 of the [Telangana General Clauses Act, 1891 (Act 1 of 1891)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] a detention order may at any time, be revoked or modified by the Government, notwithstanding that the order has been made by an officer mentioned in sub-section (2) of section 3.
