Section 3(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Expression in former enactments. - In every enactment passed before this Code comes into force the expressions "Officer exercising (or 'having') the powers (or 'the full powers') of a Magistrate." "Subordinate Magistrate, first class" and "Subordinate Magistrate second class," shall respectively be deemed to mean "Magistrate of the first class," "Magistrate of the second class" and *"Magistrate of the third class," the expression "Magistrate of a division of a district" shall be deemed to mean "Sub-Divisional Magistrate," the expression "Magistrate of the district" shall be deemed to mean "District Magistrate," and the expression "Joint Sessions Judge" shall mean "Additional Session Judge."* At present there is no Magistrate of the third class (Act XL of 1966).
