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State of West Bengal - Section
Section 18 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
18. To sub-section (1) of section 29, the following proviso shall be added, namely :-
"Provided that if the Court so mentioned is a Court specified in column 1 of the Table below such offence shall be tried by the Court of Judicial Magistrate specified against it in column 2 thereof.The Table| Name of Court specified in the law. | Court by which triable |
| (1)1. District Magistrate2. Magistrate of thefirst class.3. Sub-DivisionalMagistrate.4. Magistrate of thesecond class.5. Magistrate of thethird, class.6. Magistrate. | (2)1. Sub-Divisional JudicialMagistrate.2. Judicial Magistrate of the firstclass.3. Sub-Divisional JudicialMagistrate.4. Judicial Magistrate of thesecond class.5. Judicial Magistrate of the thirdclass.6. Judicial Magistrate". |