Section 29 in The West Bengal Premises Tenancy Act, 1956.
29. Appeal, revision and review.
(1)An appeal shall lie from a final order of the Controller -(a)to the Chief Judge of the Court of Small Causes of Calcutta, in cases relating to premises situated within the Ordinary Original Civil Jurisdiction of the Calcutta High Court;(b)to the District Judge of the district in cases relating to premises situated in a district,(c)an appeal shall be filed within 30 days of the date of the order of the Controller.(3)The procedure for filing an appeal, and the powers to be exercised and the procedure to be followed by an Appellate Officer in admitting and dealing with an appeal shall be the same as in the case of appeals from orders under the Code of Civil Procedure, 1908.(4)The Chief Judge of the Court of Small Causes of Calcutta may transfer an appeal to any other Judge of that Court and a District Judge may transfer an appeal to an Additional District Judge or a Subordinate Judge of that district. The Chief Judge of the Court of Small Causes of Calcutta or a District Judge may withdraw an appeal transferred by him under the provisions of this sub-section.(5)A Controller or an Appellate Officer shall in dealing with proceedings under this Act be deemed to be a Court for the exercise of powers under section 151 or section 152 or Order XLVII of the Code of Civil Procedure, 1908.(6)The provisions of the Code of Civil Procedure, 1908, shall apply to all suits and proceedings referred to in section 20 except suits or proceedings which lie to the High Court.[Chapter VIA] [Chapter VIA consisting of Sections 29A and 29B inserted by W.B. Act 52 of 1976.] Summary trial of certain applications.
