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State of West Bengal - Section

Section 11 in West Bengal Workmen's House-Rent Allowance Act, 1974

11. Cognizance of Offences.

(1)No Court shall take cognizance of any offence punishable under this Act, save on a complaint made by or under the authority of the State Government.
(2)No Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.