Report No. 256
Chapter V
Enforcement and Remedies
25. Non-Compliance of Provisions, Rules or Measures under the Act. -
Notwithstanding any other law for the time being in force, any person affected by Leprosy or member of his family or a person acting bona fide on their behalf, aggrieved with the violation or non-compliance of the provisions of Part III of this Act or any rules made thereunder, may institute a petition against the concerned persons or establishments in the District Court in whose jurisdiction the said person ordinarily resides or where the violation or non-compliance is alleged to have taken place and the provisions of the Code of Civil Procedure, 1908, shall apply to such proceedings.