No court shall take cognizance of an offence under this Act except on a complaint made by--- (a) the National Authority, the State Authority, the Central Government, the State Government, the District Authority 1 [, the Urban Authority] or any other authority or officer authorised in this behalf by that Authority or Government, as the case may be; or (b) any person who has given notice of not less than thirty days in the manner prescribed, of the alleged offence and his intention to make a complaint to the National Authority, the State Authority, the Central Government, the State Government, the District Authority 1 [, the Urban Authority] or any other authority or officer authorised as aforesaid.Open in Lexace · Ask the AI about this section
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