Section 55 in The Punjab Separation of Judicial and Executive Functions Act, 1964
55. In section 337, -
(i)in sub-section (1), for the words "a Presidency Magistrate, a Sub-divisional Magistrate or any Magistrate of the first class", the words "a Chief Judicial Magistrate, a Sub-divisional Magistrate or any Judicial Magistrate of the first class" shall be substituted; and(ii)in the proviso to sub-section (1), for the words "District Magistrate", occurring twice, the words "Chief Judicial Magistrate" shall be substituted.
