Section 2(f) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(f)"specified offence" means-(i)an offence specified in the schedule committee in relation to an area declared under section 3 being , an offence forming part or arising out of/or connected with the commission of dacoity or kidnapping;(ii)an offence for which punishment has been provided under section 9, 11 and 12 of this Act;(iii)[ an offence punishable under section 212, 216, 216-A, 311, 347, 392, 393, 394, 395, 396, 397, 398, 399, 402 and 412 of the Indian Penal Code, 1860 (XLV of 1860) committed in relation to an area declared under section 3; [Inserted by M.P. Act No. 29 of 1982 w.e.f. 27-8-1982.]
