Ancient Monuments and Archaeological Sites and Remains Act, 1958
31.Jurisdiction to try offences.-
No court inferior to that of a presidency magistrate or a magistrate of the first class shall try any offence under this Act.
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Ancient Monuments and Archaeological Sites and Remains Act, 1958 31.Jurisdiction to try offences.- No court inferior to that of a presidency magistrate or a magistrate of the first class shall try any offence under this Act. |
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