Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter II	Constitution Of Criminal Courts And Offices
16	Courts of Metropolitan Magistrates
Description	(1) In every metropolitan area, there shall be established as many Courts of Metropolitan Magistrates, and at such places, as the State Government may, after consultation with the High Court, by notification, specify. (2) The presiding officers of such Courts shall be appointed by the High Court. (3) The jurisdiction and powers of every Metropolitan Magistrate shall extend throughout the metropolitan area.