Section 15 in The Meghalaya Preventive Detention Act, 1995
15. Revocation of detention order-
(1)Without prejudice to the provisions of section 35 of the Meghalaya Interpretation and General Clause Act, 1972 a detention order made by a District Magistrate or by the empowered officer may, at any time, invoked or modified by the State Government and, in case of a detention order made by the State Government or by the Central Government.(2)The revocation or expiry of a detention order shall not bar making of a fresh detention order against same person in any case where fresh facts have arisen after the date of such revocation or expiry and on which the State Government, a District Magistrate or empowered office, as the case may be, is satisfied that such an order should be made.
