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The Criminal Procedure (West Bengal Second Amendment) Act, 1950
West Bengal Act 60 of 1950
WB246
(a) in sub-section (1), for the words "may appeal to the District Magistrate", the following shall be substituted, namely:-
"may appeal-(a) in any such district as the State Government may, by notification in the Official Gazette, specify, to the Court of Session, and
(b) in any other district, to the District Magistrate.";
(b) in sub-section (2), for the words "under this section" the words, brackets, letter and figure "under clause (b) of sub-section (1) of this section" shall be substituted; and
(c) after sub-section (2), the following sub-section shall be added, namely :-
"(3) The Sessions Judge may transfer to any Assistant Sessions Judge subordinate to him any appeal presented to the Court of Session under clause (a) of sub-section (1) of this section and thereupon such appeal shall be heard by such Assistant Sessions Judge. The Sessions Judge may withdraw from such Assistant Sessions Judge any appeal so transferred.". 4. Amendment of section 409. - In section 409 of the said Code, before the words "An appeal" the words, brackets and figures "Subject to the provisions of sub-section (3) of section 407," shall be inserted.
