Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 30 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 30. Jurisdiction of Criminal Court. - No court inferior to that of a Presidency Magistrate or a Magistrate of the First Class shall try any offence under this Act.
