Section 125 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
125. In section 565, -
(1)in sub-section (1), for the words "District Magistrate, Sub-Divisional Magistrate or Magistrate of the first class", the words "Sub-Divisional Judicial Magistrate or Judicial Magistrate of the first class", shall be substituted; and(2)in sub-section (3), after the words "the State Government may", the words ", in consultation with the High Court," shall be inserted.
