18. [Power to cancel commission issued under section 15.] [Sections 14 to 18 (both inclusive) have been deleted by section 2 of Bombay 28 of 1949. Provided that the Chief Presidency Magistrate in the village specified in Part II of Schedule A the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bombay XVII of 1945) and elsewhere the District Magistrate shall direct that any proceedings pending before any Police-patel under sections 14, 15 and 16 of the said Act on the date on which this Act comes into force shall be decided and disposed of by such subordinate Magistrate as the Chief Presidency Magistrate, or the District Magistrate, as the case may be, may specify in this behalf and such subordinate Magistrate, shall decide and dispose of any such proceedings in accordance with the provision of the said Act, as if this Act was not passed and as if he had under the Code of Criminal Procedure, 1898 (V of 1898), taken cognizance of the offence which is the subject matter of such proceedings.]
