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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Andhra Pradesh - Subsection

Section 124(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)Notwithstanding anything contained in section 32 of the Code Act n of of Criminal Procedure, 1973, it shall be lawful any court of a Magistrate of the first class to pass any sentence authorized by this Act excess of its power under the said section.