Section 5 in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
5. Power to enhance jurisdiction of First Class Magistrates.
- Notwithstanding anything contained in section 32 of the [Code of Criminal Procedure, 1898 Central Act V of 1898] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), section 29.], it shall be lawful for any Magistrate of the first class specially empowered by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in this behalf to impose a sentence of fine exceeding one thousand rupees for any offence under section 3.According to clause (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), which came into force on the 1st April 1974, any reference to a Magistrate of the first class shall be construed as a reference to a Judicial Magistrate of the first class.
