- After section 14 of the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra (hereinafter referred to as "the said Code"), the following section shall be inserted, namely :-"14A. Investing Judicial Magistrates with jurisdiction, in specified cases or local area. - The High Court may invest any Judicial Magistrate with all or any of the powers conferred or conferable by or under this Code upon a Judicial Magistrate in respect to particular cases or to a particular class or classes of cases or in regard to cases generally in any local area consisting of all or any of the districts specified by it in this behalf."
