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State of Haryana - Section

Section 34 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

34. Jurisdiction of courts.

- No Court inferior to that of a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act No. 25 of 1964.] of the first class shall try an offence punishable under this Act.