Section 52 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
52. Prosecution and trial of offence.
(1)No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the prescribed authority.(2)No Court inferior to that of a Magistrate for the City in the City of Ahmedabad and elsewhere a magistrate of the first class shall try any offence punishable under Act.
