Section 11(2) in Telangana Borstal Schools Act, 1925
(2)A similar inquiry shall be made and finding recorded by every magistrate not empowered to pass sentence under section 8 before submitting his proceedings and forwarding an adolescent offender [to [XXX] [Substituted by the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951) and the words 'the Chief Presidency or other salaried Presidency Magistrate or' were omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.] the District or Sub-divisional Magistrate] as required by subsection (1) of section 7.
