Section 12 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
12. Courts competent to try offences under this Act.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1899 (V of 1899), no Court inferior to that of a Magistrate of the First Class shall try an offence punishable under this Act.
