Section 118 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
118. In section 52. -
(1)in sub-section (1), for the words "Sub-Divisional Magistrate or of a Magistrate of the first class", the words "Sub-Divisional Judicial or Executive Magistrate or of a Judicial or Executive Magistrate of the first class" shall be substituted;(2)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) In the case of an order passed under this section by a Magistrate other than a Presidency Magistrate, an appeal shall lie to the Sessions Judge, and in the case of an order passed under this section by a Presidency Magistrate, an appeal shall lie to the High Court.".
