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The Schedule [See Section 20] Offences triable by a village court 1. Offences under sections 24, 26 and 27 of the Cattle Trespass Act, 1871 (1 of 1871). 2. Offences under enactments (other than the Indian Penal Code (45 of 1860) and this Act) or any rules and bye-laws made thereunder which are punishable with fine only upto a limit of two hundred rupees. 3. Offences under section 34 of the Police Act, 1861 (5 of 1861). 4. Offences under the following sections of the Indian Penal Code (45 of 1860), namely:- sections 160, 178, 179, 269, 277, 289, 290, 294, 323, 334, 341, 352, 358, 426, 447, 448, 504 and 510; and when the value of the property in the opinion of the village court is not over two hundred rupees, sections 379 and 411.    |
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