Section 19 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
19. In section 29B, -
(a)for the words "a District Magistrate or a Chief Presidency Magistrate, or by any Magistrate specially empowered by the State Government," the words "a Sub-Divisional Judicial Magistrate or a Chief Presidency Magistrate, or any other Judicial Magistrate specially empowered by the State Government in consultation with the High Court" shall be substituted;(b)for the words "exercise all or any of the powers conferred there by", the words "try such persons" shall be substituted.
