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State of Uttarakhand - Section

Section 39 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

39. Cognizance of Offence.

- No court inferior to that of Magistrate of the first class shall try an offence punishable under this Act on a complaint in writing made under the signature of an officer duly authorised by the Authority in this behalf.