Section 10(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)For the purposes of sections 192 sub-section (1), [ x x x ] [Words '407 sub-section (2)' omitted by Act XXVII of 1957.] and 528 sub-sections (2) and (3), such Additional District Magistrate shall be deemed to be subordinate to the District Magistrate.
