Section 13 in The Punjab New Capital (Periphery) Control Act, 1952
13. Trial of offences.
- No court inferior to that of a [Judicial Magistrate] [Substituteed for 'Magistrate' by Punjab Act 25 of 1964.] of the first class shall be competent to try any offence punishable under this Act.[13A. Bar of jurisdiction. - No Civil Court shall have jurisdiction to entertain or decide any question relating to matters falling under this Act or the rules framed thereunder.] [Inserted by Haryana Act No. 3 of 2000.]
