(1)This Act, in its application to the Presidency-towns, shall be read as if for the words District Magistrate in section 16, sub-section (1) and section 17, sub-sections (2) and (3), for the words Magistrate of the first or second class in section 18, sub-section (1), [and section 19-A, sub-section (2)] and for the word Magistrate in section 18, sub-section (2), there had been enacted the words Commissioner of Police, and for the words District Judge in section 16, sub-sections (3), (4) and (5), the words Chief Judge of the Court of Small Causes.[* * *] [Sub-Section (2) omitted by A.O.1937.]
