Section 50 in Assam Elementary Education Act, 1962
50. Courts competent to try offence.
- The courts competent to try offences under this Act shall be the following :-(a)in areas where the Panchayati Adalat has been constituted under section 81 of the Assam Panchayat Act, 1959(Assam Act XXIV of 1959) the Adalat within whose jurisdiction the offence is committed ;(b)in other areas-the Court of a Magistrate having jurisdiction.
