Section 2(d) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(d)"Sessions Judge", in relation to a dacoity affected area, means--(i)where such area consists of a district or part thereof, the Sessions Judge exercising jurisdiction in such district or part, as the case may be;(ii)where such area consists of two or more districts or parts thereof, such Sessions Judge, as may be specified by the High Court, in this behalf for exercising jurisdiction in that area;
