Section 18 in The M.P. Rajya Suraksha Adhiniyam, 1990
18. Delegation of power and duties of District Magistrates.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the State Government may by order direct that any power on duty conferred or imposed on a District Magistrate under this Act shall be exercised or performed by such additional District Magistrate or Sub-Divisional Magistrate and for such areas as may be specified in the order
