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State of Madhya Pradesh - Section

Section 722 in Criminal Courts - Rules and Orders

722. For each magisterial lock-up in his district the District Magistrate shall appoint a Magistrate at the station either by name or by office, as the officer in charge. In the absence of the officer in charge the senior stipendiary Magistrate present at the station, or if no stipendiary Magistrate is available, a naib-tahsildar shall be in change of the lock-up.