Section 35(3) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(3)for the proviso to sub-section (6C), the following proviso shall be substituted, namely :-"Provided that if it is preferred or made in the Court of a District Magistrate or a Sub-Divisional Judicial Magistrate or the Chief Presidency Magistrate, such District Magistrate, Sub-Divisional Judicial Magistrate or Chief Presidency Magistrate may make it over for disposal to any Magistrate subordinate to him, and such Magistrate shall have all the powers and jurisdiction in respect of such claim or objection as if the order of attachment had been issued by such Magistrate and the claim or objection had been originally preferred or made before him.".
