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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(6) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(6)If any Sub-Divisional Executive Magistrate, acting under sub-section (5), considers that any such proceeding or order is illegal or improper, he shall forward the record with such remarks thereon as he thinks fit, to the District Magistrate.".