Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 61 in Arunachal Pradesh Urban and Country Planning Act, 2007

61. Magistrate’s power to impose enhanced penalties.

- Not withstanding anything contained in section 29 of the Code of Criminal Procedure, 1973; it shall be lawful for any Court of a Magistrate of the first class to pass any sentence authorized by this Act in exercise of its power under the said section.