Section 93(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.According to clauses (a) and (c) of the sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), any reference to a Magistrate of the First Class shall be construed as a reference to Judicial Magistrate of the First Class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate with effect on and from 1st April 1974.
