Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 48 in The Delhi Urban Shelter Improvement Board Act, 2010

48. Prosecution and trial of offences.

(1)No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Board.
(2)No Court inferior to that of a Metropolitan Magistrate shall try any offence punishable under this Act.