Section 38 in The Code of Criminal Procedure, 1989 (1933 A. D.)
38. Exercise of powers under section 37 by Chief Judicial or District Magistrate to be subject to control of High Court or Government.
- The powers conferred on Chief Judicial Magistrate under clause (b) of section 37 shall be exercised subject to the control of the High Court and the powers on the District Magistrate under clause (d) of that section shall be exercised subject to the control of the Government].
