Section 8 in The Maharashtra Borstal Schools Act, 1929
8. Courts empowered to pass order for detention.
- 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-divisional Magistrate' were deleted by Bombay 23 of 1951, Section 2, Schedule, Part III.] a salaried Presidency Magistrate, 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.
