Section 43 in The Punjab Separation of Judicial and Executive Functions Act, 1964
43. In sub-section (1) of section 186, for the words "a Presidency Magistrate, a District Magistrate, a Sub-divisional Magistrate or, if he is specially empowered in this behalf by the State Government a Magistrate of the first class", the words "a District Magistrate, a Chief Judicial Magistrate, a Sub-divisional Magistrate, or, if he is specially empowered in this behalf by the State Government or the High Court, as the case may be, an Executive or a Judicial Magistrate of the first class" shall be substituted.
