Section 17 in The Terrorist And Disruptive Activities (Prevention) Act, 1987
17. Trial by Designated Courts to have precedence
.The trial under this Act of any offence by a Designated Court shall have precedence over the trial of any other case against the accused in any other Court (not being a Designated Court) and shall be concluded in preference to the trial of such other case and accordingly the trial of such other case shall remain in abeyance.
