Section 16 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
16. In section 21, -
(1)in sub-section (1), -(a)for the words "with the previous sanction of the State Government", the words "with the previous approval of the High Court" shall be substituted;(b)in clause (e), for the words "could be dealt with by a District Magistrate", the words "requires to be dealt with by him" shall be substituted;(2)in sub-section (2), after the word "declare", the words in consultation with the High Court," shall be inserted.
