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State of Manipur - Section

Section 19 in Manipur Conservation of Paddy Land and Wetland Act, 2014

19. Cognizance of offence.

- No Court below the Court of Chief Judicial Magistrate shall take cognizance of any offence punishable under this Act except on a complaint in writing of the fact constituting such offence by an officer authorised under sub-section (1) of section 10.