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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(a) in Telangana Preventive Detention Act, 1970

(a)make a report in writing of the fact to a Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; and thereupon [the provisions of section 87, 88 and 89 of the Code of Criminal Procedure, 1898 (Central Act V of 1898) shall apply in respect of the said person and his property as if the order directing that he be detained were a warrant issued by the Magistrate;] [See the corresponding provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)]