Section 9(2) in The Bombay Borstal Schools Act, 1929
(2)The [Magistrate of the first class] [These words were substituted for the words 'District Magistrate, by Bombay 23 of 1951, section 2, Schedule-Part III.] [*****] [The words, 'or, as the case may be, to a salaried Presidency Magistrate' were deleted.] to whom the proceedings are so submitted may transfer the proceedings to any Magistrate subordinate to him competent to pass an order under this Act, [********] [The words, 'or, as the case may be, to a salaried Presidency Magistrate' were deleted, by Bombay 23 of 1951, section 2, Schedule-Part III.]
