Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Entire Act] State of Tamilnadu - Section Section 8 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 8. Power to try Offences. - No court inferior to that of a Chief Metropolitan Magistrate or a Court of Session shall try any offence punishable under this Act.
