Section 301 in The Chhattisgarh Municipalities Act, 1961
301. Summary powers regarding certain offences.
- The State Government may appoint an officer of the Council to be a Magistrate under the [Code of Criminal Procedure, 1898 (V of 1898)] [Now Code of Criminal Procedure, 1973 (No. 2 of 1974).], to try offences with regard to matters relating to Sections 211, 212, 236, 239, 240, 241, sub-section (1) of Section 242, 246, 250 and 269, and may empower to try them summarily.(21)Miscellaneous.
