Section 7 in The Puducherry Prevention Of Anti-Social Activities Act, 2008
7. 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 Union territory of Puducherry, is outside the territorial jurisdiction of the authorized officer making the order, or(b)that the place of detention of such person though within the Union territory of Puducherry, is outside the said limits.
