(2)Where no Board or Juvenile Court has been constituted for any area, the powers conferred on the Board or the Juvenile Court by or under this Act shall be exercised in that area, only by the following namely:-(a)the District Magistrate, or(b)the Sub-Divisional Magistrate; or(c)any Metropolitan Magistrate or Judicial Magistrate of the first class, as the case may be.
