Section 23 in The Punjab Separation of Judicial and Executive Functions Act, 1964
23. For sub-section (1) of section 78, the following shall be substituted, namely :-
"(1) A District Magistrate or a Chief Judicial Magistrate or a Sub-divisional Magistrate or any other Judicial Magistrate of the first class may direct a warrant to any landholder, farmer or manager of land within the area of his jurisdiction for the arrest of any escaped convict, proclaimed offender or person who has been accused of a non-bailable offence, and who has eluded pursuit."
