Section 8 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
8. Jurisdiction of authorities.
(1)The authorities shall exercise all or any of the power and perform all or any of the functions conferred on, or, assigned, as the case may be, to it under this Act or the rules framed thereunder in accordance with such directions as the State Government may issue for the exercise of power and performance of the functions by or any of the authorities.(2)In issuing the direction or orders referred to in sub-section (1), the State Government may have regard to any one or more of the following criteria, namely -(a)territorial area;(b)classes of person;(c)classes of cases; and(d)any other criterion specified by the State Government in this behalf.
