Section 56 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
56. In section 155, -
(1)In sub-section (1), for the words "the Magistrate", the words "the Judicial Magistrate having power to try or inquire, into the offence" shall be substituted;(2)In sub-section (2), for the words "a Magistrate", the words "a Judicial " Magistrate" shall be substituted.
