Section 25(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(1)The State Government, in consultation with the Chief Justice of the High Court, shall for trial of an offence punishable under this Act, by notification, designate one or more Courts of Magistrate as Special Court or Special Courts for such area or areas or for such case or class or group of cases as may be specified in the notification.
