Section 6 in The Tamil Nadu Borstal Schools Act, 1925
6. Courts empowered under this Act.
- The powers conferred on Courts by this Act shall be exercised only by (a) the High Court, (b) a Court of Session, (c) a District Magistrate, (d) a Sub-Divisional Magistrate, (e) a salaried Metropolitan Magistrate or any other Metropolitan Magistrate empowered by a [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government to sit singly, and (f) any Magistrates of the First Class or any Bench of Magistrates constituted under section 15 of the Code of Criminal Procedure, 1898 [Central Act V of 1898] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], invested with the powers of a Magistrate of the First Class specially empowered by the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in that behalf; and may be exercised by such Courts whether the case comes before them originally, on appeal, or in revision.
