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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(1)No court inferior to that of [Judicial Magistrate] [Substituted vide Punjab Act No. 25 of 1964.] of the First Class shall be competent to try any offence punishable under this Act.