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Madras Presidency - Section

Section 7 in The Madras City Police Act, 1888

7. Commissioner's power as Magistrate.--

The Commissioner shall, by virtue of his office, be an executive magistrate for the purposes of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), and shall exercise the powers as an executive magistrate, subject to such orders as the State Government may from time to time issue.