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7. Restriction on trial of offences.- No court shall proceed to the trial of any person for an offence against this Act except with the consent of 1*** the 2[District Magistrate]. 1. The words" the L.G. or" rep. by the A.O.1937. 2. Subs. by Act 54 of 2001, s. 3, for "Central Government" (w.e.f. 1-2-2002).    |
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