Section 59 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
59. Corporation by the general or special order in this behalf Authority for prosecution.
- Unless otherwise expressly provided, no court shall take cognizance of any offence relating to property belonging to, or vested by or under this Act in the Corporation, punishable under this Act except on the complaint of, or upon information received from the Corporation or any person authorized by the Corporation by general or special order in this behalf.
