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 0] [Entire Act] NCT Delhi - Section Section 36 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004 36. Jurisdiction to try offences. - No Court inferior to that of a Metropolitan Magistrate shall try any offence punishable under this Act.
