Section 15(2) in The Terrorist Affected Areas (Special Courts) Act, 1984
(2)Section 167 of the Code shall apply in relation to a case involving a scheduled offence subject to the modifications that—(a)the reference in sub-section (1) thereof to “Judicial Magistrate” shall be construed as a reference to “Judicial Magistrate or Executive Magistrate”;(b)the references in sub-section (2) thereof to “fifteen days”, “ninety days” and “sixty days”, wherever they occur shall be construed as references to “thirty days”, “one year” and “one year”, respectively; and(c)sub-section (2A) thereof shall be deemed to have been omitted.
