The Cantonments (House-Accommodation) Act, 1923
37. Inapplicability of section 556 of the Code of Criminal Procedure, 1898, to trials of offences.-
No Judge or Magistrate shall be deemed, within the meaning of section 556 of the Code of Criminal Procedure, 1898 (5 of 1898)3, to be a party to, or personally interested in, any prosecution for an offence constituted by or under this Act merely because he is a member of the Cantonment 4[Board] or has ordered or approved the prosecution.
3. See now the Code of Criminal Procedure, 1973 (2 of 1974).
4. Subs. by Act 10 of 1925, s. 5, for "Committee"
