Section 39 in The Punjab Separation of Judicial and Executive Functions Act, 1964
39. In sub-section (1) of section 164, for the words "Presidency Magistrate, any Magistrate of the first class and any Magistrate of the second class specially empowered in this behalf by the State Government", the words "Judicial Magistrate of the first class or any Judicial Magistrate of the second class specially empowered in this behalf by the High Court" shall be substituted.
