Section 21 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
21. Establishment of Special Courts.
- For the purpose of providing for speedy drive, the State Government shall, with the concurrence of the Chief Justice of the High Court, by notification in the Gazette, specify for each District a Court of Session to be a Special Court to try the offences under this Act.
