(4)Subject to the foregoing provisions of this section, a Court notified under sub-section (1) in any district or metropolitan area shall be deemed to be a Court established under sub-section (1) of section 11, or, as the case may be, sub-section (1) of section 16 of the Code of Criminal Procedure,1973 (2 of 1974) and the provisions of that Code shall apply accordingly in relation to such Courts.Explanation-In this section, "High Court" has the same meaning as in clause (e) of section 2 of the Code of Criminal Procedure, 1973 (2 of 1974).]
