Section 8(b) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(b)where the office of the Special Judge is vacant or a Special Judge is absent or unable to act, the Sessions Judge may subject to any general or special order of the High Court dispose of or make arrangements for the disposal by an Additional or Assistant Sessions Judge or if there be no Additional or Assistant Sessions Judge, by the Chief Judicial Magistrate, of any urgent application, which" is or may be made or pending before such Special Judge every such Judge or Magistrate shall have jurisdiction to deal with any such application.
