Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 39 in The Hastinapur Town Development Board Act, 1954

39. Procedure for prosecution.

- Unless otherwise expressly provided, no Court shall take cognizance of any offence under the Act or under any rules made thereunder except on the complaint of the Board or a person authorised by the Board in this behalf.