Section 27 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
27. For section 38, the following section shall be substituted namely :-
"38. Control of the investing powers of the Sessions Judge and the District Magistrate. - The power conferred on the Sessions Judge by clause (b) of section 37 shall be exercised subject to the control of the High Court and the power conferred on the District Magistrate by clause (d) of that section shall be exercised subject to the control of the State Government".
