Section 63 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
63. In sub-section (1) of section 186, for the words "a District Magistrate, a Sub-Divisional Magistrate, or, if he is specially empowered in this behalf by the State Government, a Magistrate of the first class", the words "Sub-Divisional Judicial Magistrate, or, if he is specially empowered in this behalf by the State Government in consultation with the High Court, Judicial Magistrate of the first class" shall be substituted.
