Section 75 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
75. In section 261, for the words "State Government may confer on any Bench of Magistrates invested with the powers of a Magistrate of the second or third class", the words "State Government, in consultation with the High Court, may confer on any Bench of Judicial Magistrates invested with the powers of a Judicial Magistrate of the second or third class" shall be substituted.
