Section 126 in The Goa, Daman and Diu Town and Country Planning Act, 1974
126. Magistrate's power to impose enhanced penalties.
- Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973, it shall be lawful for a Judicial Magistrate of the First Class to pass any sentence authorised by this Act in excess of his powers under the said section.
