Section 9(3) in The Maharashtra Borstal Schools Act, 1929
(3)The [Magistrate of the first class] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1951.] or Chief Presidency Magistrate to whom the proceedings are so submitted or any Magistrate to whom the proceedings are so transferred may make such further enquiry (if any) as he may think fit and may pass such order for the detention of the offender in a Borstal school, or such other sentence or order, as he might have passed if such offender had originally been brought before or tried by him.
