Section 34 in The Punjab Separation of Judicial and Executive Functions Act, 1964
34. In section 133, -
(i)in the opening paragraph of sub-section (1) and in sub-section (2), for the word "Magistrate", the words "an Executive Magistrate" shall be substituted; and(ii)in the closing paragraph of sub-section (1) for the words "Magistrate of the first or second class", the words "Executive Magistrate" shall be substituted.
