Section 17A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)All Executive Magistrates appointed under sub-section (1) of section 12, section 13 and sub-section (2) of section 14 shall be subordinate to the District Magistrate and every Executive Magistrate (other than a Sub-Divisional Magistrate) exercising powers in a sub-division shall also be subordinate to the Sub-Divisional Magistrate, subject, however to the general control of the District Magistrate.
