Section 73 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
73. In section 249, for the words "a Magistrate of the first class, or with the previous sanction of the District Magistrate, any other Magistrate", the words "a Judicial Magistrate of the first class, or with the previous sanction of the Sessions Judge, any other Judicial Magistrate" shall be substituted.
