Section 10 in Telangana Prevention of Dangerous Activities of Communal Offenders Act, 1984
10. Reference to Advisory Board.
- In every case where a detention order has been made under this Act, the Government shall, within two weeks from the date of detention of a person under the order, place before the Advisory Board constituted by them under section 9, the grounds on which the order has been made and the representation, if any, made by the person affected by the order, and in the case where the order has been made by an officer mentioned in sub-section (2) of section 3 also the report by such officer under sub-section (3) of that section.
