Section 10(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)In every district [the Government] [In section 4(1)(a), (1) and (p). 7(2), 8, 9, 10, 11, 12, 415(3), 108, 132, 157, 158, 161, 173, 178, 188, 193(2), 196, 196-A, 197, 218, 261, 263, 265, 319, 320(1), 321, 335, 357, 358, 382, 386, 392, 399, 422, 464, 466, 471, 474, 483, 492, 495, 528, 541 and 554 the words 'The Government' substituted for the words 'His Highness' by Act X of 1996.] shall appoint [an executive Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class, who shall be called the District Magistrate.[(1-a) In every district the High Court shall invest a Judicial Magistrate of the first class with the powers of a Chief Judicial Magistrate under this Code or any other law for the time being in force.] [Sub-section (1-a) inserted by Act XL of 1966.]
