Section 37B in The M.P. Ceiling On Agricultural Holdings Act, 1960
37B. [ Cognizance of offence. [Inserted by Madhya Pradesh Act, No. 12 of 1974. (w.e.f. 7-3-1974)]
(1)No Court inferior to that of a Magistrate of the First Class shall the an offence punishable under this Act.(2)No Court shall take cognizance of any offence punishable under this Act except on a complaint in writing by an Officer empowered by the State Government in this behalf.]
