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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(1)No court shall take cognizance of any offence punishable under this Act, except on a complaint in writing made by the Authorised Officer or any officer empowered by him by a special order.