Section 8 in The Rajasthan Control Of Goondas Act, 1975
8. Nature of evidence
The District Magistrate or the Tribunal, may for the purpose of satisfying itself as to whether the conditions necessary for the making or confirmation of an order under section 3 or section 6 exist or not, take into consideration any evidence which he considers to have probative value, and the provisions of the Indian Evidence Act, 1872 shall not apply.
