Section 126(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(2)for the entry against section 124A, the following entry shall be substituted, namely :-"Court of Session, Chief Presidency Magistrate or Sub-Divisional Judicial Magistrate or Judicial Magistrate of the first class specially empowered by the State Government in this behalf in consultation with the High Court.";
