Section 32 in The Bombay Diseases of Animals Act, 1948
32. Jurisdiction of Magistrate.
- No Magistrate, other than a Presidency Magistrate, a Magistrate of the First Class or a Magistrate of the Second Class specially empowered in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall try any offence punishable under this Act.
