Section 24 in The Punjab Separation of Judicial and Executive Functions Act, 1964
24. In section 88, -
(a)in sub-section (2), after the words "District Magistrate", the words "or Chief Judicial Magistrate" shall be inserted ;(b)in sub-section (6B), after the words "District Magistrate", the words "or Chief Judicial Magistrate" shall be inserted ; and(c)for the proviso to sub-section (6C), the following proviso shall be substituted, namely :-"Provided that if it is preferred or made in the Court of a District Magistrate, or any other Executive Magistrate, such Magistrate shall refer it to the Chief Judicial Magistrate who shall make it over for disposal to any Judicial Magistrate of the first class subordinate to him, and such Judicial Magistrate shall have all the powers and jurisdiction in respect of such claim or objection as if the order of attachment had been issued by such Judicial Magistrate and the claim or objection had been originally preferred or made before him".
