Section 37 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
37. Certain offences to be cognizable.
- Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (II of 1974), any offence under clause (i) or clause (iii) of sub-section (1) of section 34, shall be deemed to be a cognizable offence within the meaning of that Code.
