Section 67(2) in The Punjab Separation of Judicial and Executive Functions Act, 1964
(2)if such proceeding is in respect of an order made under any other section, then in the case of such proceedings the District Magistrate may, subject to the provisions of sub-section (2) of section 436, exercise any of the powers conferred on a Court of Appeal by sections 423, 426, 427 and 428,"
