Section 25(2) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(2)No court shall take cognizance of an offence punishable under this Act or any rules or regulations made thereunder, except upon a complaint in writing made by the City/ Urban Area Slum Redevelopment Committee or by any Officer of the City/ Urban Area Slum Redevelopment Committee duly authorized by it for this purpose.
