Section 79 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
79. In section 337, in sub-section (1), -
(a)for the words "District Magistrate, a Presidency Magistrate, a Sub-Divisional Magistrate or any", the words "Sub-Divisional Judicial Magistrate, a Presidency Magistrate or any Judicial" shall be substituted;(b)in the proviso, -(i)for the words "no Magistrate of the first class other than the District Magistrate", the words "no Judicial Magistrate of the first class other than the Sub-Divisional Judicial Magistrate" shall be substituted; and(ii)for the words "of the District Magistrate", the words "of the Sub-Divisional Judicial Magistrate" shall be substituted.
