Section 10 in East Punjab Refugees (Registration of Claims) Act, 1948
10. Jurisdiction.
- All offences under this Act shall be triable by a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of the First lass, in accordance with the provisions of the Code of Criminal Procedure, 1898 (V of 1898).
