Section 23 in The Assam Elementary Education (Provincialisation) Act, 1974
23.
The Courts competent to try offences under this Act shall be the following :(a)in areas where the Panchayati Adalat has been established under Section 83 of the Assam Panchayat Raj Act, 1972-such Adalat within whose jurisdiction the offence is committed ;(b)in other areas-the Court of Magistrate having jurisdiction.
