Section 9 in The East Punjab Refugees (Registration of Land Claims) Act, 1948
9. Procedure.
(1)All offences under this Act shall be triable by a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act, 25 of 1964.] of the first class in accordance with the provisions of the Code of Criminal Procedure, 1898 [V of 1898](2)No prosecution for any offence punishable under this Act shall be instituted except on a complaint in writing by the District Magistrate of the district in which that offence was committed.
