Section 25 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
25. Jurisdiction of court.
(1)No court inferior to that of a Judicial Magistrate of First Class shall try any offence punishable under this Act.(2)No court shall take cognizance of an offence punishable under this Act or any rules or regulations made thereunder, except upon a complaint in writing made by the City/ Urban Area Slum Redevelopment Committee or by any Officer of the City/ Urban Area Slum Redevelopment Committee duly authorized by it for this purpose.(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 {2 of 1974), it shall be lawful for the Judicial Magistrate of First Class to pass a sentence of imprisonment or of fine or both under this Act.
