Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] Greater Bengaluru City Corporation - Section 59 in Bangalore Development Authority Act, 1976 59. Jurisdiction of courts.- No court inferior to that of a magistrate of the first class shall try any offence punishable under this Act.
