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] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 {2 of 1974), it shall be lawful for the Judicial Magistrate of First Class to pass a sentence of imprisonment or of fine or both under this Act.