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Bengal Presidency - Section

Section 24 in The Bengal Vagrancy Act, 1943

24. Prosecution and jurisdiction to try offenders.

(1)No prosecution for an offence under this Act may be commenced except by, or with the permission of, such officer as may be prescribed in this behalf.
(2)No offence under this Act shall be triable by any Magistrate other than a Presidency Magistrate or a Magistrate of the first class.