Section 50(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)No court inferior to that of a [Presidency Magistrate] [According to clauses (a) and (c) of sub-section (3) of section (3) of the Code of Criminal Procedure 1973 (Central Act 2 of 1974), any reference to a Magistrate of first class shall be construed as a reference to a Judicial Magistrate of the first class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate with effect on and from 1st April, 1974.] or a Magistrate of the first class shall try any offence punishable under this Act.
