- For the purpose of Chapter II of this Act, the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may [empower] [For notification empowering the Police Magistrates of Howrah, 24-Parganas and Sealdah to Act as Special Magistrates, ex-officio, vide Notification No. 435-G.A., dated 13-2-48.] any Presidency Magistrate in Calcutta any Magistrate of the first class elsewhere to act as a Special Magistrate.
