Section 60 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
60. In section 167. -
(1)in sub-section (1), for the words "nearest Magistrate", the words "nearest Judicial Magistrate" shall be substituted;(2)In the proviso to sub-section (2), for the words "no Magistrate of the third class, and no Magistrate of the second class", the words "no Judicial Magistrate of the third class, and no Judicial Magistrate of the second class" shall be substituted;(3)for sub-section (4), the following sub-section shall be substituted, namely :-"(4) Any Magistrate giving such order shall forward a copy of his order, with his reasons for making it, to the Sessions Judge."
