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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Telangana - Subsection

Section 196(1) in Telangana District Boards Act, 1955

(1)Unless otherwise expressly provided, no court shall take cognizance of any offence punishable under this Act or any rule or bye-law made thereunder except on the complaint of, or upon information received from the Board or any person authorised by the Board in this behalf.