Section 145 in The Maharashtra Regional and Town Planning Act, 1966
145. Magistrate's power to impose enhanced penalties.
- Notwithstanding anything contained in section 32 of the [Code of Criminal Procedure, 1898,] [Code of Criminal Procedure, 1973 (2 of 1974).] it shall be lawful for any Presidency Magistrate or Magistrate of the First Class to pass any sentence authorised by this Act in excess of its power under the said section.
