Section 2(eee) in The West Bengal Fire Services Act, 1950
(eee)[ "District Magistrate" means the Executive Magistrate appointed to be the District Magistrate under sub-section (1) of section 20 of the Code of Criminal Procedure, 1973, and includes an Additional District Magistrate;] [Clause (ee) first inserted by W.B. Act 7 of 1996. Thereafter, clause (ee) renumbered as clause (eee) and the present clause (ee) inserted by W.B. Act 4 of 2000.]
