Section 50 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
50. In sub-section (1) of section 133, -
(1)in the first paragraph, for the words "a Sub-Divisional Magistrate or a Magistrate of the first class", the words "a Sub-Divisional Executive Magistrate or an Executive Magistrate of the first class" shall be substituted;(2)in the last paragraph, for the words "some other Magistrate", the words "some other Executive Magistrate" shall be substituted.
