Section 30(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(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 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 a 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 the 1st April 1974.
