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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(3) in Telangana Jagirdars Debt Settlement Act, 1952

(3)No Criminal Court shall take cognizance of any offence under this section except on the complaint in writing of the Board or Court before which the proceedings were held or which made the award.