- The powers conferred on Courts by this Act shall be exercised only by the High Court, a Court of Session, [*] [The words 'a District Magistrate, a sub-division Magistrate' were deleted by Bombay 23 of 1951, section 2, Schedule-Part III.] [*] [The words 'a salaried Presidency Magistrate' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or a Magistrate of the First Class and may be exercised by such Courts whether the case comes before them originally, or on appeal or in revision.
