Section 57 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
57. Cognizance and trial of offences.
(1)No Court shall take cognizance of an offence punishable under Section 56, save on a complaint made by the State Government or by any officer empowered by the Tribunal in this behalf.(2)A Judicial Magistrate of the first Class shall try an offence under this Chapter.
