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] [Entire Act] State of Assam - Section Section 127Q in Assam Panchayat Act, 1994 127Q. Trial by competent Court. - No Court other than that of a Judicial Magistrate of the First Class of the competent jurisdiction shall try any offence under this Act.
