Section 117 in The West Bengal Separation of Judicial And Executive Functions Act, 1970

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State of West Bengal - Section

Section 117 in The West Bengal Separation of Judicial And Executive Functions Act, 1970

117. In section 51. -

(1)in the marginal note, for the words "District or Sub-Divisional Magistrate", the words "Sub-Divisional Judicial Magistrate" shall be substituted;

(2)for the words "District Magistrate or to a Sub-Divisional Magistrate", the words "Sub-Divisional Judicial Magistrate" shall be substituted;