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] State of Maharashtra - Section Section 15 in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001 15. Jurisdiction of courts. - No court inferior than that of a Judicial Magistrate of the First Class shall try an offence punishable under this Act.
