Section 59(2) in The Benami Transactions (Prohibition) Act, 1988
(2)In issuing the directions or orders referred to in sub-section (1), the Central Government may have regard to anyone or more of the following criteria, namely:-(a)territorial area;(b)classes of persons;(c)classes of cases; and(d)any other criterion that may be specified by the Central Government in this behalf.
