15. Delegation of powers for purposes of cognizance and hearing of offences.
- The Chairman of the Tribunal for purposes of the Provisions of Section 13 of the Act, may authorise an officer of the Tribunal to file complaint in the Court of the Chief Judicial Magistrate in whose Jurisdiction the land or part thereof involved in the proceedings before the Tribunal, is situate or in case such land or part thereof is situate in the Jurisdiction of more than one Chief Judicial Magistrate, he may authorise such officer to file complaint before any one of the Chief Judicial Magistrates.
