Section 9(1) in The East Punjab Refugees (Registration of Land Claims) Act, 1948
(1)All offences under this Act shall be triable by a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act, 25 of 1964.] of the first class in accordance with the provisions of the Code of Criminal Procedure, 1898 [V of 1898]
