Section 77 in The Punjab Separation of Judicial and Executive Functions Act, 1964
77. In section 565, -
(i)in sub-section (1), for the words "Presidency Magistrate, District Magistrate, Sub-divisional Magistrate or Magistrate" the words "Chief Judicial Magistrate or any other Judicial Magistrate" shall be substituted;(ii)in sub-section (3), after the words "State Government", the words "in consultation with the High Court" shall be inserted; and(iii)in sub-section (5), for the word "Magistrate" the words "Judicial Magistrate" shall be substituted.
