Section 50 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
50. Cognizance of offences.
(1)No Court shall take cognizance of any offence punishable under this Act except on complaint in writing made by the authorized officer or any officer empowered by him by special order.(2)No court inferior to that of a [Presidency Magistrate] [According to clauses (a) and (c) of sub-section (3) of section (3) of the Code of Criminal Procedure 1973 (Central Act 2 of 1974), any reference to a Magistrate of first class shall be construed as a reference to a Judicial Magistrate of the first class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate with effect on and from 1st April, 1974.] or a Magistrate of the first class shall try any offence punishable under this Act.
