Section 174(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)The following Magistrates are empowered to hold inquests, namely, any District Magistrate, Sub-Divisional Magistrate or [Executive Magistrate of the first class and any other Executive Magistrate] [Substituted by Act XL of 1966.] especially empowered in this behalf by the [Government] [Substituted by Act XV of 2004 for 'High Court'.].
