The Terrorist and Disruptive and Activities (Prevention) Act, 1987

S. No	Contents
1	Short title, extent, application, commencement, duration and savings
2	Definitions
3	Punishment for terrorist acts
4	Punishment for disruptive activities
5	Possession of certain un authorized arms, etc. in specified areas
6	Enhanced penalties
7	Conferment of powers
7A	Powers of investigating officers
8	Forfeiture of property of certain persons
9	Designated Courts
10	Place of sitting
11	Jurisdiction of Designated Courts
12	Power of Designated Courts with respect to other offences
13	Public Prosecutors
14	Procedure and powers of Designated Courts
15	Certain confessions made to police officers to be taken into consideration
16	Protection of witnesses
17	Trial by Designated Courts to have precedence
18	Power to transfer cases to regular courts
19	Appeal
20	Modified application of certain provisions of the Code
20A	Cognizance of offence
21	Presumption as to offences under Section 3
22	Identification of accused
23	Saving
24	Saving as to orders
25	Overriding effect
26	Protection of action taken under this Act
27	Power of the Supreme Court to make rules
28	Power to make rules
29	Rules to be laid before Houses of Parliament
30	Repeal and Saving