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State of West Bengal - Section

Section 3 in The City Sessions Court Act, 1953

3. Establishment of City Sessions Court. -

(1)The State Government may, by notification in the Official Gazette, establish for the Presidency-town of Calcutta a Court of Session to be called the City Sessions Court.
(2)The City Sessions Court shall be deemed to be a Court subordinate to and subject to the superintendence of the High Court within the meaning of the Letters Patent for the High Court and of the Code.