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 2] [Entire Act] Union of India - Section Section 31 in The Ancient Monuments And Archaeological Sites And Remains Act, 1958 31. Jurisdiction to try offences .-Not Court inferior to that of a presidency Magistrate or a Magistrate of the first class shall try any offence under this Act.
