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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(1)No Court shall take cognizance of an offence punishable under Section 56, save on a complaint made by the State Government or by any officer empowered by the Tribunal in this behalf.