Section 16(2) in The Rajasthan Dacoity Affected Areas Act, 1986
(2)On receipt of the reference made under sub-section (1), the special court shall fix a date for enquiry and give notice to the person making the representation and to the State. On the date so fixed or on any subsequent date to which the enquiry may be adjourned, the special court shall hear the parties, receive evidence produced by them, take such further evidence as it may consider necessary and decide the reference.
