Section 20(1)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984

(a)any area declared to be a disturbed area under any enactment, for the time being in force, making provision for the suppression of disorder and restoration and maintenance of public order; or

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Union of India - Subsection

Section 20(1)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984