Section 25 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
25. For section 36, the following section shall be substituted, namely :-
"36. Ordinary powers of Magistrate. - All District Magistrates, Sub-Divisional Executive Magistrates and Executive Magistrates of the first, second and third class and all Sub-Divisional Judicial Magistrates and Judicial Magistrates of the first, second and third class have powers hereinafter respectively conferred upon them and specified in the Third Schedule. Such powers are called their 'ordinary powers'.".
