Section 2(1A) in The Tamil Nadu Prevention Of Begging Act, 1945
(1A)“Juvenile Court” means a Court established under sub-section (1) of section 36 of the Madras Children Act, 1920(Madras Act IV of 1920), and if no such Court is established in any area, a Sub-divisional Magistrate or a Magistrate of the first or second class specially authorized by the State Government to exercise the powers of such Court.
