Section 6(1) in The Rajasthan Dacoity Affected Areas Act, 1986
(1)For the purpose of providing speedy trial of the scheduled offences committed in a dacoity-affected area, the State Government may, in consultation with the High Court, constitute, by Notification, as many special courts as may be necessary in, or in relation to such dacoity-affected area or areas as may be specified in such Notification.
