Section 51(1) in The Benami Transactions (Prohibition) Act, 1988
(1)Save as otherwise provided in this Act, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), shall apply to the proceedings before a Special Court and the persons conducting the prosecution before the Special Court, shall be deemed to be Public Prosecutors:Provided that the Central Government may also appoint for any case or class or group of cases, a Special Public Prosecutor.
