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 8] [Entire Act] State of Uttar Pradesh - Section Section 41 in U.P. Area Development Act, 1976 41. Cognizance of offences. - No court shall take cognizance of any offence under this Act except on the complaint of the Authority made within six months next after the commission of the offence
