The Terrorist Affected Areas (Special Courts) Act, 1984

[Act No. 61 of 1984]

[31st August, 1984.]

Contents
Title	The Terrorist Affected Areas (Special Courts) Act, 1984
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Declaration of terrorist affected area
4.	Establishment of Special Courts
5.	Composition and appointment of Judges of Special Courts
6.	Place of sitting
7.	Jurisdiction of Special Court
8.	Powers of Special Courts with respect to other offences
9.	Public Prosecutors
10.	Procedure and powers of Special Courts
11.	Power of Supreme Court to transfer case
12.	Protection of witnesses
13.	Power to transfer cases to regular courts
14.	Appeal
15.	Modified application of certain provisions of the Code
15 A	Abolition of certain Special Courts
16.	Overriding effect of Act
17.	Delegation
18.	Power to make rules
19.	Saving
20.	Amendment of Act 1 of 1872
21.	Repeal and saving
The Schedule	Appendix