LexSection 50 — Magistrate’s power to impose enhanced penalties.
The Delhi Development Act, 1957
Notwithstanding anything contained in 1 [section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any court of a Metropolitan Magistrate] to pass any sentence authorised by this Act in excess of its powers under the said section.Open in Lexace · Ask the AI about this section