Section 232 in The Howrah Municipal Corporation Act, 1980
232. [ Cognizance of offences. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- All offences under this Act or the rules or the regulations made thereunder, whether committed within or outside Howrah, shall be cognizable by any [Judicial Magistrate of the first class] having jurisdiction and such magistrate shall not be deemed to be incapable of taking conginzance of any such offence or any offence under any enactment repealed by this Act.]
