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State of Uttar Pradesh - Section

Section 13 in The U.P. (Regulation Of Building Operations) Act, 1958

13. Magistrate's power to impose enhanced penalties. -

Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1889, it shall be lawful for any Court of a magistrate of the first class to pass any sentence authorized by this Act in excess of its powers under the said section.