Section 74 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
74. In section 260, -
(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";(2)in the proviso to sub-section (1), for the word "Magistrate", the words "Judicial Magistrate" shall be substituted; and(3)in sub-section (2), -(a)for the word "Magistrate", wherever it occurs, the words "Judicial Magistrate" shall be substituted, and(b)for the words "Bench", wherever it occurs, the words "Bench of Judicial Magistrates" shall be substituted.
