Section 20(2) in The Code of Criminal Procedure, 1973
(2)The State Government may appoint any Executive Magistrate to be an Additional District Magistrate, and such Magistrate shall have [such] [Substituted by Act 45 of 1978, Section 7, for "all or any"(w.e.f. 18-12-1978).] of the powers of a District Magistrate under this Code or under any other law for the time being in force, [as may be directed by the State Government] [Inserted by Act 45 of 1978 Section 7 (w.e.f. 18-12-1978).].
