Section 11 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
11. In section 15, -
(a)in the marginal note, for the words "Benches of Magistrates", the words "Benches of Judicial Magistrates" shall be substituted;(b)in sub-section (1), -(i)after the words "State Government" in the two places where they occur, the words "in consultation with the High Court" shall be substituted,(ii)for the words "or more Magistrates", the words "or more Judicial Magistrates" shall be substituted,(iii)for the words "a Magistrate", the words "a Judicial Magistrate" shall be substituted;(c)for the words "a Magistrate" in the two places where they occur, the words "a Judicial Magistrate" shall be substituted.
