Section 170(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If the Court of [Chief Judicial Magistrate] [Substituted by Act XL of 1966.] is mentioned in the bond, such Court shall be held to include any Court to, which such Magistrate may refer the case for inquiry or trial ; provided reasonable notice of such reference is given to such complainant or persons.
