8A. [ Revision. - [Bengal 8A inserted by West Bengal Act 12 of 1999.]
A revision arising out of a suit or proceeding for the recovery of possession of any premises under [the West Bengal Premises Tenancy Act, 1997.], shall lie to the City Civil Court.]Explanation. - For the purposes of this section, "City Civil Court" shall be deemed to be a District Court within the meaning of section 115A of the Code of Civil Procedure, 1908.
