Section 32 in The Punjab Development of Damaged Areas Act, 1951
32. Initiation of complaints.
- No prosecution for any offence punishable under this Act shall be instituted except on a complaint in writing made by the Chairman of the Improvement Trust within the local area in which the offence is committed, and such cases shall be triable by a [Judicial Magistrate] [ Substituted for the word 'Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] of the First class.
