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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Disturbed Areas (Special Courts) Act, 1976

(2)A Special Court shall consist of a single judge who shall be appointed by the High Court upon a request made by the State Government.Explanation.—In this sub-section, the word “appoint” shall have the meaning given to it in the Explanation to section 9 of the Code.