Section 11(2) in THE PAYMENT OF GRATUITY ACT, 1972
(2)No Court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [ Substituted by Act 34 of 1994, Section 4, for " Presidency Magistrate or a Magistrate of the First Class" (w.e.f. 24.5.1994).] shall try any offence punishable under this Act.
