Section 19(2) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(2)On receipt of the reference under sub-section (1), the Special Court shall fix a date for enquiry and give notices thereof to the person making the representation and the State. On the date so fixed, or on any subsequent date to which the enquiry may be adjourned, the Special Court shall hear the parties, receive evidence produced by them, take such further evidence as it considers necessary and decide the reference.
