Section 37 in Cantonments (House-Accommodation ) Act, 1923
37. Inapplicability of section 556 of the Code of Criminal Procedure, 1898, to trials of offences.-
No Judge or Magistrate shall be deemed, within the meaning of section 556 of the Code of Criminal Procedure, 1898, to be a party to, or personally interested in, any prosecution for an offence constituted by or under this Act merely because he is a member of the Cantonment [Board] [Substituted by Act 32 of 1940, s.3 and Sch.11, for "Authority" ] or has ordered or approved the prosecution.
