Section 51 in The Punjab Separation of Judicial and Executive Functions Act, 1964
51. In section 261, for the words "State Government may confer on any Bench of Magistrates invested with the powers of a Magistrate of the second or third class", the words "High Court may confer on any Bench of Judicial Magistrate invested with the powers of a Judicial Magistrate of the second class" shall be substituted.
