Section 118(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(2)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) In the case of an order passed under this section by a Magistrate other than a Presidency Magistrate, an appeal shall lie to the Sessions Judge, and in the case of an order passed under this section by a Presidency Magistrate, an appeal shall lie to the High Court.".
