Section 529 in The Code of Criminal Procedure, 1989 (1933 A. D.)
529. Irregularities which do not vitiate proceedings.
- If any Magistrate not empowered by law to do any of the following things, namely :-(a)to issue a search-warrant under section 98 ;(b)to order, under section 155, the police to investigate an offence ;(c)to hold an inquest under section 176 ;(d)to issue process, under section 186, for the apprehension of a person within the local limits of his jurisdiction who has committed an offence outside such limits ;(e)to take cognizance of an offence under section 190, sub-section (1), clause (a) or clause (b) ;(f)to transfer case under section 192 ;(g)to tender a pardon under section 337 or section 338 ;(h)to sell property under section 524 or section 525 ; or(i)to withdraw a case and try it himself under section 528 ;erroneously in good faith does that thing, his proceedings shall not be set aside merely on the ground of his not being so empowered.
