Section 32 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
32. In section 62, for the words "to the District Magistrate or, if he so directs, to the Sub-Divisional Magistrate", the words "to the Sub-Divisional Magistrate", the words "to the Sub-Divisional Executive Magistrate and the Sub-divisional Judicial Magistrate" shall be substituted.
