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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(2)Notwithstanding anything contained in the Code of Criminal Procedure, no court shall take cognisance of any offence under this section unless a complaint in this behalf is made by the officer before whom such proceedings were taking place.