Section 9(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)The High Court may, whenever it appears to it to be expedient or necessary, confer the powers of a Judicial Magistrate of the first class or of the second class on any member of the Judicial Service of the State, functioning as a Judge in a Civil Court.[Similar to Section 11 from Old CrPC-Also Refer]
