Section 42 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
42. Cognizance of offences.
- No court shall take cognizance of any offence punishable under this Act except on complaint in writing made by the competent authority or any officer authorised by the competent authority in this behalf and no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first-class shall try any such offence.
