LexSection 20B — Special Courts.
The Specific Relief Act, 1963
1 [20B. Special Courts. -- The State Government, in consultation with the Chief Justice of the High Court, shall designate, by notification published in the Official Gazette, one or more Civil Courts as Special Courts, within the local limits of the area to exercise jurisdiction and to try a suit under this Act in respect of contracts relating to infrastructure projects.]Open in Lexace · Ask the AI about this section