Section 12 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
12. In section 16, -
(1)for the words "State Government may, or, subject to the control of the State Government, the District Magistrate", the words "High Court with the previous approval of the State Government" shall be substituted;(2)for the words "Magistrates' Benches", the words "Benches of Judicial Magistrates" shall be substituted;(3)for the words "Magistrates in Session", the words "Judicial Magistrates" shall be substituted;
