Section 4(4) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(4)Where, before the commencement of this Act, any power was exercisable under the Code of Criminal Procedure, 1898, by any Magistrate to make any alteration in any order made in a proceeding thereunder and the jurisdiction in respect of such proceeding comes to be vested, after such commencement, in a Judicial Magistrate, such power shall, after such commencement, be exercised by such Magistrate in accordance with the provisions of the Code of Criminal Procedure, 1898, as amended by this Act.
