(2)[ The High Court may confer on any Judicial Magistrate the powers of such class] [Added by Punjab Act 25 of 1964, Section 2 and the Schedule. The original sub-section (2) which ran as follows :- 'The Local Government may, after consultation with the High Court, make rules as to the qualifications of persons to be appointed Subordinate Judges' was omitted by the Government of India (Adaptation of Indian Laws), Order, 1937.] of [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.'] as it may deem fit to be exercised by the Judicial Magistrate within such local area as the High Court may define.
