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 0] [Section 14] [Entire Act] State of West Bengal - Subsection Section 14(2) in Waste Lands (Requisitioning and Utilisation) Act, 1952 (2)No court shall take cognizance of any offence punishable under this section save on complaint in writing made by the Collector.
