Section 3(2) in Telangana Preventive Detention Act, 1970
(2)Any of the following officers, namely:-(a)District Magistrates;(b)Additional District Magistrates specially empowered in this behalf by the Government;(c)the Commissioner of City Police, Hyderabad; may, if satisfied as provided in sub-section (1), exercise the power conferred by the said sub-section.
