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[Cites 0, Cited by 1] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4) in The Code of Criminal Procedure, 1973

(4)When in any proceedings commenced under sub-section (1) of section 145 the Magistrate finds that the dispute is as regards an alleged right of user of land or water, he may, after recording his reasons, continue with the proceedings as if they had been commenced under sub-section (1);and when in any proceedings commenced under sub-section (1) the Magistrate finds that the dispute should be dealt with under section 145, he may, after recording his reasons, continue with the proceedings as if they had been commenced under sub-section (1) of section 145.
MAHARASHTRA.- In section 147 in sub-section (1), for the words "Whenever an Executive Magistrate" the words "Whenever in Greater Bombay, a Metropolitan Magistrate and elsewhere in the State, an Executive Magistrate" shall be substituted. [Maharashtra Act No. 1 of 1978, Section 3, w.e.f. 15.4.1978].Saving of proceedings pending before Executive Magistrate in Greater Bombay under Sections 145 to 147 of Act 2 of 1974.- If any proceedings under Sections 145, 146 or 147 of the said Code are pending before any Executive Magistrate in Greater Bombay on the day immediately proceeding the date of commencement of this Act, they shall be continued, heard and disposed of by that Magistrate, as if this Act had not been passed. [Vide Maharashtra Act 1 of 1978, Sections 2 and 5, with effect from 15.4.1978.]