Section 20 in The Punjab Separation of Judicial and Executive Functions Act, 1964
20. In section 41, -
(i)in sub-section (1), after the words "the State Government", the words "or the High Court, as the case may be," shall be inserted ; and(ii)for sub-section (2), the following sub-section shall be substituted, namely:-"(2) Any powers conferred by the Chief Judicial Magistrate or the District Magistrate may be withdrawn by him."
