Section 102(a) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(a)where such proceeding is in respect of an order made under section 118, section 122, section 143, section 144 or section 145, the District Magistrate shall, if he is of opinion that the order made in such proceeding should be revised or altered, report for orders of the High Court the result of his examination; and
