Section 71 in The Punjab Separation of Judicial and Executive Functions Act, 1964
71. In section 524, -
(i)in sub-section (1), for the words "Magistrate of the first class", the words "Executive Magistrate of the first class" shall be substituted, and(ii)in sub-section (2), for the words "to the Court to which appeals against sentences of the Court passing such order would lie" the words "to the Sessions Judge" shall be substituted.
