The Disturbed Areas (Special Courts) Act, 1976

[Act No. 77 of 1976]

[11th June, 1976.]

Contents
Sections	Particulars
Title	The Disturbed Areas (Special Courts) Act, 1976
1.	Short title and commencement
2.	Definitions
3.	Declaration of an area as disturbed area
4.	Constitution of Special Courts
5.	Jurisdiction of Special Courts
6.	Procedure and powers of Special Courts
7.	Power to transfer cases to regular courts
8.	Appeal and revision
9.	Overriding effect of Act
10.	Saving
The Schedule	[See section 2(d)]