(2)Where no Board or children's court has been constituted for any area, the powers conferred on the children's court by or under this Act shall be exercised in that area, only by the following, namely:-(a)the district magistrate; or(b)the sub-divisional magistrate; or(c)[ any Metropolitan Magistrate or Judicial magistrate of the first class as the case may be.] [Substituted for the original clause (c) by Act 15 of 1978, section 7]
