Section 10(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ The Government may appoint one or more Executive magistrates of the first class to be Additional District Magistrates in a district and such Additional District Magistrate shall have all or any of the powers of a District Magistrate under this Code or under any law for the time being n force, as the Government may direct.Explanation. - In its application to Sessions Division Poonch the words "Executive Magistrate" shall be substituted by the words "any Magistrate" till the Jammu and Kashmir Separation of Judicial and Executive Functions Act, 1966 is enforced in the said Sessions Division of Poonch] [Sub-section (2) of section 10 substituted by Act X of 1969.],
