Section 21 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
21. In section 32, -
(a)in the marginal note, for the word "Magistrate", the words "Judicial Magistrate" shall be substituted;(b)in sub-section (1), -(i)for the words "Magistrates of the first class", the words "Judicial Magistrates of the first class" shall be substituted;(ii)in clause (b), for the words "Magistrates of the second class", the words "Judicial Magistrates of the second class" shall be substituted;(iii)in clause (c), for the words "Magistrates of the third class", the words "Judicial Magistrates of the third class" shall be substituted.
