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State of Andhra Pradesh - Section

Section 50 in Andhra Pradesh Urban Areas (Development) Act, 1975

50. Magistrate's power to impose enhanced penalties.

- Notwithstanding anything in Section 29 of the Code of Criminal Procedure, 1973, it shall be lawful for any Court of Magistrate of the first class to pass any sentence authorised by this Act in excess of its powers under the said section.