Section 3 in The Maharashtra Prevention Of Begging Act, 1959
3. Powers of Courts.
The powers conferred on courts by this Act shall be exercised only by the High Court, a Court of Sessions, a Presidency Magistrate, a Magistrate of the first class; a Juvenile Court, or any other Court exercising criminal jurisdiction in the area, and may be exercised by such Courts whether the case comes before them originally or on appeal or revision.
