9. Powers of juvenile courts and other courts mentioned in section 8.
- [Save as otherwise provided in this Act or any law for the time being in force relating to lunacy or leprosy,-] [These words were substituted for the words 'Save as otherwise provided in this Act' by Maharashtra 54 of 1975, Section 5.](1)where a juvenile courts has been established for any local area, such court shall try all cases in which a child is charged with the commission of an offence and shall deal with and dispose of all other proceedings under this Act, but shall not have power to try any case in which an adult is charged with an offence under Part VI of this Act;(2)where a juvenile court has not been established for any local area, no court other than courts empowered under section 8 to exercise the powers of a juvenile court shall have power to try any case in which a child is charged with the commission of an offence or to deal with or dispose of any other proceedings under this Act.
