Section 64 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
64. In sub-section (1) of section 187, for the words "District Magistrate, such Magistrate shall send the person arrested to the District or Sub-divisional Magistrate", the words "Sub-Divisional Judicial Magistrate, such Magistrate shall send the person arrested to the Sub-Divisional Judicial Magistrate" shall be substituted.
