Code of Criminal Procedure Act, 1973
16.Courts of Metropolitan Magistrates.-
(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.