Section 13 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
13. Cognizance offences.
(1)No Court shall take cognizance of any offence punishable under this Act except on complaint in writing made by an officer authorised in this behalf by the Government.(2)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.
