3A. [ Delegation of powers by the District Magistrate. [Inserted by Bengal Act 1 of 1892.]
- The District Magistrate may from time to tome by an order in writing, [xxx] delegate his powers under this Act, either wholly or in part, to any Magistrate of the first class subordinate to him, or to any Magistrate in charge of a sub-division or to the District Superintendent of Police; and by a like order, [Omitted by Act 18 of 1952], may withdraw such delegated powers.]
