Section 72 in The Punjab Separation of Judicial and Executive Functions Act, 1964
72. In section 528, -
(i)in sub-section (2), -(a)for the words "Any Chief Presidency Magistrate, District Magistrate or Sub-divisional Magistrate", the words "The Chief Judicial Magistrate" shall be substituted ; and(b)for the marginal heading, the following shall be substituted, namely :-"Chief Judicial Magistrate may withdraw or refer cases", and(ii)after sub-section (3), the following sub-section shall be inserted, namely :-"(3A) Where the District Magistrate authorised under sub-section (3) withdraws any case from any Magistrate subordinate to him, he may inquire into or try such case himself or refer it for inquiry or trial to any other Magistrate subordinate to him and competent to inquire into or try the same."
