Section 2(1) in Rajasthan Dacoity Affected Areas Act, 1986
(1)In this Act, unless the context otherwise requires(a)'Code' means the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(b)'dacoity-affected area' means an area declared by the State Government as a dacoity-affected area under Section 3;(c)'scheduled offence' in relation to a dacoity-affected area, means a offence specified in the schedule appended to this Act, including an offence forming part of, arising out of, or connected with the commission of, dacoity;(d)'scheduled offender' in relation to a dacoity-affected area, means a person who commits or has committed or is a person accused of the commission of any scheduled offence;(e)'special court' means a special court constituted under Section 6; and(f)'Special Judge' means a Judge appointed under sub-section (2) of Section 6 to preside over a special coda
