Section 478(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)For the purposes of an inquiry under this section Civil or Revenue Court may exercise all the powers of a Magistrate; and its proceedings in such inquiry shall be [xxx] [Words and figures omitted by Act XXXVII of 1978, Section 66.] deemed to have been held by a Magistrate.
