Section 29 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
29. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under this Act, except on a complaint in writing made by the Authorised Officer or any officer empowered by him by a special order.(2)No court inferior to that of a District Magistrate shall try any offence punishable under this Act.
