Report No. 64
4.12. Definition of "Magistrate" to be revised, and schedule of powers to be inserted.-
We, therefore, recommend that the definition of "Magistrate" should be revised so as to give effect to our above recommendations. For carrying out the substance of our recommendation, several drafting devices are open. We think that the most suitable device would be to annex a schedule1, listing the magistrates competent to exercise the powers under each section. The definition of "Magistrate" in section 2(c) will refer to this schedule2. The substantive section would, in general, merely speak of the "Magistrate", without qualifying words.3
1. The definition of "Magistrate" will, then merely refer to the Schedule.
2. See para. 4.13, infra.
3. Sections 7(1), 11(4), 12(4), 15(5), 16, 17, 18(1), 18(3), 18(4), 19, 20(1), 20(3), 22 to be amended wherever necessary for the above purpose.
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