Section 11(b) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(b)in sub-section (1), -(i)after the words "State Government" in the two places where they occur, the words "in consultation with the High Court" shall be substituted,(ii)for the words "or more Magistrates", the words "or more Judicial Magistrates" shall be substituted,(iii)for the words "a Magistrate", the words "a Judicial Magistrate" shall be substituted;
