Section 60 in Tripura Town and Country Planning Act, 1975
60. Magistrate's power to impose enhanced penalties.
- Notwithstanding anything contained in S. 29 of the Code of Criminal Procedure, 1973 (2 of 1974) it shall be lawful for any court of Judicial Magistrate of the first class to pass any sentence Authorised by this Act in excess of its power under the said section.
