Section 12(b) in The Administration of Orissa States Orders, 1948
(b)All Officers who, having been invested with power equivalent to those of a Sub-divisional Magistrate or a Magistrate of the first class or second class or third class by a competent authority prior to the 1st January, 1948, continue to exercise those powers under subparagraph (a) shall be deemed to have been invested with the powers of such Magistrate under the Code of Criminal Procedure, 1898 (V of 1898), as applied to the Orissa state under paragraph 4 and no proceedings before any such Magistrate shall be called into question in any Court whatsoever on the ground that the said Magistrate was not validly invested with such powers under the said Code as so applied.
