20. [ Jurisdiction to try offences. [Sections 20,20-A, 20-B, 20-C and 20-D were substituted for the original section 20 by section 13 of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).]
- No Court inferior to that of a Metropolitan Magistrate or of a Judicial Magistrate of the first class shall try any offence punishable under this Act.
