Report No. 64
4.9. Section 2(c)-"Magistrate".-
The definition of.."Magistrate" in clause (c) of section 2, is as follows:-
"(c) "Magistrate" means a District Magistrate, a Sub-Divisional Magistrate, a Presidency Magistrate or a Magistrate of the first class specially empowered by the State Government by notification in the Official Gazette to exercise jurisdiction under this Act."
The terminology now adopted in the new Criminal Procedure Code1 in respect of Magistrates in Presidency towns is 'Metropolitan Magistrates', which should, therefore, be substituted in this Act also. Several other amendments are also required.2
1. See the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
2. Para. 4.12, infra.
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