Section 6(4) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(4)[ In the event of a Special Judge being absent on leave or being prevented from performing his duties by illness or other cause, any one of the Additional Sessions Judge in the sessions division as may be directed by the Sessions Judge in this behalf, shall dispose of emergent matters, that may come up before the Special Judge until the Special Judge resumes his duties and for this purposes the Additional Sessions Judge so directed shall notwithstanding anything contained in this Act be deemed to be a Special Judge.] [Inserted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.]
