Section 6 in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
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 officer making the order; or(b)that the place of detention of such person, though within the State, is outside the said limits.
