Section 7(2) in Telangana Borstal Schools Act, 1925
(2)[The Magistrate to whom the proceedings are so submitted] [Substituted by the Madras Borstal Schools (Amendment) Act, 1938 (Madras Act XI of 1938).] may make such further inquiry (if any) as he may think fit and may pass such sentence or order dealing with the case as he might have passed if such adolescent offender had originally been tried by him.
