Section 74(1) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(1)in sub-section (1), for clauses (a), (b) and (c), the following clauses shall be substituted, namely :-"(a) the Sub-Divisional Judicial Magistrate,(b)any Judicial Magistrate of the first class specially empowered in this behalf by the State-Government in consultation with the High Court, and(c)any Bench of Judicial Magistrates vested with the powers of a Judicial Magistrate of the first class and specially empowered in this behalf by the State Government in consultation with the High Court";
