Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Telangana - Subsection Section 52(1) in Telangana Mining Settlements Act, 1956 (1)No Court inferior to that of a Magistrate of the first class shall try any offence against this Act or any rule, bye-law or order thereunder.
