Section 6(1) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(1)For the purposes of providing speedy trial of specified offences committed in a dacoity and kidnapping affected areas, the State Government may in consultation with the High Court, constitute as many Special Courts as may be necessary in or in relation to such dacoity and kidnapping affected area or areas as may be specified in the notification.[(1-A) Where two or more Special Courts are constituted for any dacoity and kidnapping affected area or areas, the State Government may, in consultation with the High Court, by general or special order, regulate the distribution business among them, including the power of remand.] [Inserted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.]
