Section 119 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
119. In section 528, -
(1)in sub-section (2), for the words "or Sub-Divisional Magistrate", the words "Sub-divisional Executive Magistrate or Sub-Divisional Judicial Magistrate" shall be substituted;(2)in sub-section (4), after the word, figure and brackets "sub-section (2)", the words, figure and brackets "or sub-section (3)" shall be inserted.
