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State of Uttar Pradesh - Section

Section 7 in The Jaunsar-Bawar Pargana (District Dehradun) Revenue Officials (Special Powers) Order, 1977

7. Section 157, Criminal Procedure Code. - If the offence reported is a non-cognizable one, the Patwari shall refer the informant to the Magistrate. If the Magistrate orders the Patwari to investigate a non-cognizable offence, he shall investigate it in the same manner as if the offence were a cognizable one.