Section 14 in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975
14. Cognizance of offences.
(1)No court inferior to that of a Magistrate of the First Class shall try any offence punishable under this Act:Provided that the Government may constitute one or more than one special court exclusively for the trial of the offences under this Act.(2)In a case where transfer of immovable property in contravention of section 4 has been made on or after the commencement of this Act, the Revenue Divisional Officer shall file a complaint to the Magistrate having jurisdiction or to the special court, as the case may be, for the trial of the offences under this Act.(3)Any person aggrieved by a transfer in contravention of section 4 or any other person on his behalf shall also be entitled to file a complaint before a Magistrate having jurisdiction or to the special court, as the case may be, for the trial of the offence under this Act.
