Section 132 in The Orissa Town Planning and Improvement Trust Act, 1956
132. [ Cognizance of offences. [Substituted for Sections 132 and 133 by Orissa Act 23 of 1969.]
- All offences committed against this Act or any rule made thereunder shall, on a complaint being made, be cognizable by a Magistrate of the first class or by a Magistrate of the second class specially empowered in this behalf by the State Government.]
