Section 79 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
79. Cognizance of offences.
- No Court shall take cognizance of any offence under this Act except on a complaint in writing made over the signature of an officer duly authorised by the Director or a Town and Country Development Authority or a Special Area Development Authority, as the case may be.
