Section 126 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
126. In Schedule II, in column 8, -
(1)for the word "Magistrate", wherever it occurs except in the expression "Presidency Magistrate", the words "Judicial Magistrate", and for the words "Any Magistrate", wherever they occur, the words "Any Judicial Magistrate" shall be substituted;(2)for the entry against section 124A, the following entry shall be substituted, namely :-"Court of Session, Chief Presidency Magistrate or Sub-Divisional Judicial Magistrate or Judicial Magistrate of the first class specially empowered by the State Government in this behalf in consultation with the High Court.";(3)in entry relating to section 376, for the words "District Magistrate", the words "Sub-Divisional Judicial Magistrate" shall be substituted.
