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[Cites 0, Cited by 0] [Section 151(2)] [Section 151] [Entire Act]

State of Uttarakhand - Subsection

Section 151(2)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)Unless otherwise expressly provided, no court shall take cognizance of any of the offences punishable under this Act or under any rule or bye-law, except on the complaint of, or upon information received from, the Zila Panchayat or the concerned Kshettra Panchayat or some person authorized by the Zila Panchayat or the concerned Kshettra Panchayat by general or special order in this behalf.