Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 13 in The Bihar Land Tribunal Act, 2009 13. Cognizance and trial of offences. (1)No Court shall take cognizance of an offence punishable under Section12, save on a complaint made by any officer empowered by the Tribunal in this behalf.(2)A Judicial Magistrate of the first class shall try an offence under this Section.
