Section 7(2) in The Tamil Nadu Borstal Schools Act, 1925
(2)[The Magistrate to whom the proceedings are so submitted] [Substituted for the words 'The District Magistrate or Sub-divisional Magistrate to whom the proceedings are so submitted' by section 3(i) of the Madras Borstal Schools (Amendment) Act, 1938 (Madras Act XI of 1938).] may make such further enquiry (if any) as he may think fit and may pass such sentence or order dealing with the case as he might have passed if such adolescent offender had originally been tried by him.
