Section 10 in The Punjab Separation of Judicial and Executive Functions Act, 1964
10. In section 16, -
(i)for the words "The State Government may, or, subject to the control of the State Government, the District Magistrate", the words "The High Court, subject to the approval of the State Government", shall be substituted; and(ii)for the words "Magistrates' Benches", the words "Judicial Magistrates' Benches" shall be substituted.
