Section 14 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
14. Magistrates power to impose enhanced penalties. -
Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for any court of a magistrate of the first class to pass any sentence authorised by this Act in excess of its powers under the said section.
