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[Cites 0, Cited by 12] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Code of Criminal Procedure, 1973

(3)[ Where the local jurisdiction of a Magistrate, appointed under section 11 or section 13 or section 18, extends to an area beyond the district, or the metropolitan area, as the case may be, in which he ordinarily holds Court, any reference in this Code to the Court of Session, Chief Judicial Magistrate or the Chief Metropolitan Magistrate shall, in relation to such Magistrate, throughout the area within his local jurisdiction, be construed, unless the context otherwise requires, as a reference to the Court of Session, Chief Judicial Magistrate, or Chief Metropolitan Magistrate, as the case may be, exercising jurisdiction in relation to the said district or metropolitan area.] [Inserted by Act 45 of 1978, Section 5, w.e.f. 18.12.1978.]
MAHARASHTRA.- After Section 14, the following section shall be inserted, namely :14-A. Investing Judicial Magistrates with jurisdiction in specified cases or local area. -The High Court may invest any Judicial Magistrate with all or any of the powers conferred or conferable by or under this Code upon a Judicial Magistrate in respect to particular cases or to a particular class or classes of cases, or in regard to cases generally, in any local area consisting of all or any of the districts specified by it in this behalf. [Maharashtra Act No. 23 of 1976, Section 2, w.e.f. 9-6-1976]