Section 559(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When there is any doubt as to who is the successor-in-office of any Magistrate, [the Chief Judicial Magistrate in the case of Judicial Magistrates and the District Magistrate in the case of Executive Magistrates] [Substituted by Act XL of 1966 for 'the District Magistrate'.], shall determine by order in writing the. Magistrate who shall, for the purposes of this Code or of any proceedings or order thereunder, be deemed to be the successor-in-office of such Magistrate.
