Section 93 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
93. Cognizance of offences.
(1)No Court shall take cognizance of any offence punishable under this Act except on complaint in writing made by the authorised officer or any officer empowered by him by special order.(2)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.According to clauses (a) and (c) of the sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), any reference to a Magistrate of the First Class shall be construed as a reference to Judicial Magistrate of the First Class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate with effect on and from 1st April 1974.
