- The powers conferred on courts by this Act shall be exercised only by:-(a)the High Court;(b)a Court of Sessions;(c)[a Chief Judicial Magistrate] [ Substituted for the words 'a District Magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.];(d)[ Omitted] [ Clause (d) omitted by Punjab Act 25 of 1964, section 2 Schedule, Part III.](e)any Juvenile Court constituted under section 60;(f)and [judicial magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.] of the first class;(g)any court notified in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in consultation with the High Court;and may be exercised by such courts whether the case comes before them in the exercise of original jurisdiction or on appeal or revision.
