Section 8 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
8. In section 13, -
(a)in the marginal note, for the word "Magistrate", the words "Executive Magistrate" shall be substituted;(b)in sub-section (1), for the word, "Magistrate", the words "Executive Magistrate" shall be substituted; and(c)for sub-section (3), the following sub-section shall be substituted, namely :-"(3) Such Executive Magistrates shall be called Sub-Divisional Executive Magistrates."
