Section 11 in The Tamil Nadu Prevention Of Begging Act, 1945
11. Magistrate's finding regarding age to be final.—
Where a Magistrate has arrived at a finding regarding the age of a person dealt with by him under Section 8, 10 or 10-A such age shall, for the purposes thereof, be deemed to be his true age, and no order or judgement of the Magistrate shall be deemed to be invalid or be liable to be interfered with in appeal or revision on the ground that the age of such person was not correctly determined by the Magistrate.
