Section 663 in Greater Hyderabad Municipal Corporation Act, 1955
663. Cognizance of offences.
- All offences against this Act, or against any rule or byelaw made thereunder, whether committed within or without the city shall be cognizable by a Magistrate appointed under section 664 or until such appointment by a First Class Magistrate having jurisdiction in the city and no such Magistrate shall be deemed to be incapable of taking congnizance of any such offence or of any offence against any enactment hereby repealed, by reason only of his being liable to pay any Municipal Tax or of his being benefitted by the Municipal fund.
