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State of Kerala - Section
Section 25 in Kerala Conservation of Paddy Land and Wetland Act, 2008
25. [ [Omitted by Act No. 41 of 2017, dated 30.12.2017]
***.]| 25. Cognizance of offence.- No court below the rank of Chief Judicial Magistrate Court shall take cognizance of any offence punishable under this Act except on a report in writing of the fact constituting such offence by an officer authorised under sub-section (1) of section 12. |