Section 24 in The Gujarat Municipalities Act, 1963
24. Prosecution regarding certain offences.
- No Court shall take cognizance of any offence punishable under section 20 or under section 21 or under clause (a) of subsection (2) of section 23 unless there is complaint made by an order or under authority of the Collector.(5)Requisition of Premises for Purposes of Holding Elections
