Section 16 in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
16. Certain offences to be cognizable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence falling under sub-section (2) of Section 15 shall be deemed to be cognizable within the meaning of that Code.
