Section 11 in The M.P. Pashu (Niyantran) Adhiniyam, 1976
11. Power to try offences summarily.
- Any Magistrate of the first class specially empowered for the time being to try in summary way the offences specified in sub-section (1) of Section 260 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) may, on application in this behalf being made by the prosecution, try in accordance with the provisions contained in Sections 262 to 265 of the said Code any offence punishable under this Act.
