Maharashtra Rent Control Act, 1999
53. Certain offences to be cognizable
Offence under section 10 shall be
non-cognizable and offences under sections 17, 18, 19, 21, 29, 30 and 31 shall be
cognizable and shall not be triable by any court inferior to that of a
Metropolitan Magistrate or a Judicial Magistrate of the First Class.