(1)An appeal shall lie to the High Court from-(a)every decree passed by the City Civil Court; and(b)every order passed by the City Civil Court being-(i)an order specified in sub-section (1) of section 104 of the Code of Civil Procedure, 1908, and in particular, in Order XLIII of the First Schedule to the Code of Civil Procedure, 1908, or an order under clause (i) or clause (ii) of section 14, or(ii)any other order, from which an appeal lies to the High Court under any law.(2)(a)The period of limitation for an appeal from a decree or order of the City Civil Court shall be thirty days from the date of such decree or order.(b)The provisions of the Indian Limitation Act, 1908, other than the portion of sub-section (2) of section 29 thereof, beginning with the words ",and for the purpose of determining" and ending with the words "shall not apply", shall apply to all suits and proceedings triable by the City Civil Court and to appeals and applications under this Act to the High Court from or in respect of any suit or proceedings.(3)[ Save as otherwise provided in the the foregoing provisions of this section, the City Civil Court shall have jurisdiction and the High Court shall not have jurisdiction in respect of an appeal arising out of a suit or proceeding for the recovery of possession of any premises under [the West Bengal Premises Tenancy Act, 1997.] [Sub-section (3) inserted by West Bengal Act 12 of 1999.]
