Section 18(3) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(3)Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898 [(Central Act V of 1898)] [This Act has been repealed and re-enacted as the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], it shall be lawful for any Magistrate of the First Class specially empowered by the Government in this behalf or for any salaried Presidency Magistrate, to impose a sentence of fine exceeding one thousand rupees when awarding punishment under sub-section (1) or (2).
