Section 95 in The Rajasthan Urban Improvement Act, 1959
95. Authority for prosecutions.
- Unless otherwise expressly provided, no court shall take cognizance of any offence punishable under this Act, except on the complaint of or upon information received from the Trust or some person authorised by the Trust by general or special order in this behalf.[95A. Cognizance of offences. - No court other than that of a Magistrate of the first class shall try any offence against this Act..] [Inserted by Rajasthan Act 3 of 1963, dated 29-3-1963.][96. Powers of the Trust as to legal matters. - (1) The Trust may-(a)institute, defend or withdraw from any legal proceeding;(b)compound any offence against this Act;(c)admit, compromise or withdraw any claim made in any legal proceeding or otherwise; and(d)obtain such legal advice as may from time to time be considered necessary or expedient, for any of the purposes under this Act or for securing the lawful exercise or discharge of any power or duty vested in or imposed upon the Trust or any officer or servant of the Trust.(2)The Trust may delegate to any of its committees the power conferred on it under sub-section (1) to be exercised by such committees subject to such conditions and restrictions as may be prescribed.] [Substituted by Rajasthan Act 26 of 1976. dated 17-4-1976, w.e.f. 28-2-1976.]
