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 0] [Entire Act] State of Haryana - Section Section 16 in The Land Acquisition (East Punjab) Amendment Act, 1948 16. Jurisdiction to try offences. - No Magistrate other than a Magistrate of the First Class shall try any offence punishable under this Act.
