Section 10 — Conferment of magisterial powers on Police-officers.

Notwithstanding anything in Act V of 1861 or in any other enactment for the time being in force, the Local Government may invest any Police-officer not below the rank of Commandant with the powers of Magistrate of any class for the purpose of enquiring into or trying any offence committed by a Military Police-officer and punishable under Act V of 1861 or this Act.

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