Section 36 in The Code of Criminal Procedure, 1989 (1933 A. D.)
36. Ordinary powers of Magistrates.
- All District Magistrates [Chief Judicial Magistrates] [Inserted by Act XL of 1966.], Sub-Divisional Magistrates [and Judicial and Executive Magistrates other than Special Judicial Magistrates and Special Executive Magistrates] [Substituted by Act XL of 1966 for 'Magistrates of first, second and third classes'.] have the powers hereinafter respectively conferred upon them and specified in the Third Schedule. Such powers are called their "ordinary powers".
