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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(2)No Court inferior to that of a Magistrate for the City in the City of Ahmedabad and elsewhere a magistrate of the first class shall try any offence punishable under Act.