Section 20(3) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(3)Section 164 of the Code shall apply in relation to a case involving an offence punishable under this Act or any rule made thereunder, subject to the modification that the reference in sub-section (1) thereof to Metropolitan Magistrate or Judicial Magistrate shall be construed as a reference to Metropolitan Magistrate, Judicial Magistrate, Executive Magistrate or Special Executive Magistrate.
