Section 57 in The Punjab Separation of Judicial and Executive Functions Act, 1964
57. In section 349, -
(i)in sub-section (1), -(a)for the words "a Magistrate of the second or third class", the words "a Judicial Magistrate of the second class" shall be substituted; and(b)for the words "District Magistrate or Sub-Divisional Magistrate", the words "Chief Judicial Magistrate" shall be substituted; and(ii)in sub-section (1-A), for the words "District Magistrate or Sub-divisional Magistrate" the words "Chief Judicial Magistrate" shall be substituted.
