Section 67 in The Punjab Separation of Judicial and Executive Functions Act, 1964
67. In section 438, -
(i)for the words "or District Magistrate", the words "or Chief Judicial Magistrate" shall be substituted; and(ii)after sub-section (2), the following sub-section shall be added, namely :-"(3) On examining under section 435 or otherwise the record of any proceeding, -(1)If such proceeding is in respect of an order made under section 118, section 122, section 143, section 144 or section 145 and the District Magistrate thinks that the order made in such proceeding should be reversed or altered, he shall report for the order of the High Court the result of such examination;(2)if such proceeding is in respect of an order made under any other section, then in the case of such proceedings the District Magistrate may, subject to the provisions of sub-section (2) of section 436, exercise any of the powers conferred on a Court of Appeal by sections 423, 426, 427 and 428,"
