Section 124 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
124. In the proviso to sub-section (1) of section 562, -
(1)for the words "a Magistrate", wherever they occur, the words "a Judicial Magistrate" shall be substituted;(2)after the words "by the State Government", the words ", in consultation with the High Court," shall be inserted; and(3)for the words "Sub-Divisional Magistrate", the words "Sub-Divisional Judicial Magistrate" shall be substituted.
