Section 2 in The Rajasthan Dacoity Affected Areas Act, 1986
2. Definitions
(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 an 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 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 court.(2)Words and expressions used but not defined in this Act and defined in the Code shall have the meaning respectively assigned to them in the Code or, as the case may be, in the Indian Penal Code, 1860 (Central Act XLV of 1860).
