Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Haryana Amendment And Validation) Act, 1976 16 of 1976 [24 February 1976] CONTENTS 1. Short Title 2. Amendment Of Section 11 Of Parliament Act 2 Of 1974 3. Amendment Of Section 13 Of Parliament 4. Validation Code Of Criminal Procedure (Haryana Amendment And Validation) Act, 1976 16 of 1976 [24 February 1976] An ACT to amend the Code of Criminal Procedure, 1973, in its application to the State of Haryana and to validate certain acts. Be it enacted by the Legislature of the State of Haryana in the Twenty-seventh Year of the Republic of India as follows:- 1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 23rd January, 1976, page 216. 1. Short Title :- This Act may be called the Code of Criminal Procedure (Haryana Amendment and Validation) Act, 1976. 2. Amendment Of Section 11 Of Parliament Act 2 Of 1974 :- After sub-section (1) of section 11 of the Code of Criminal Procedure, 1973(Act 2 of 1974) (hereinafter referred to as the principal Act), the following sub-section shall be inserted and shall always be deemed to have been inserted, namely:- "(1 -A) The State Government may likewise establish as many Courts of Judicial Magistrates of the first class and of the second class in respect to particular cases or to particular class or classes of cases, or to cases generally in any local areas.". 3. Amendment Of Section 13 Of Parliament :- In section 13 of the principal Act,- (a) for the words "second class", the words "first class or second class" shall be substituted and shall always be deemed to have been substituted; (b) for the words "in any district", the words "in any local area" shall be substituted and shall always be deemed to have been substituted 4. Validation :- Notwithstanding anything contained in any judgment, decree or order of any court, any notification issued by the State Government before the commencement of this Act purporting to establish any Court of Judicial Magistrate havingjurisdiction over more than one district shall be deemed to have been issued under section 11 read with section 13 of the principal Act as amended by this Act and be deemed to be and always to have been valid.