Section 50 in Telangana Urban Areas (Development) Act, 1975
50. Magistrate's power to impose enhanced penalties.
- Notwithstanding anything in section 29 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), it shall be lawful for any Court of Magistrate of the first class to pass any sentence authorised by this Act in excess of its powers under the said section.
