Section 8(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(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.
