Section 40A(1) in The West Bengal Premises Tenancy Act, 1956.
(1)all proceedings under this Act, except the proceedings under Chapter IV thereof, in respect of any premises in any area included within the limits of Calcutta, which, immediately before the 4th day of January, 1984, was comprised in the municipality of Jadavpur, South Suburban or Garden Reach, pending before the Rent Controller, 24-Parganas, having jurisdiction, at the date of commencement of the West Bengal Premises Tenancy (Amendment) Act, 1986 (hereinafter referred to in this section as the said Act), shall, with effect from the date of coming into force of the said Act, stand transferred to the Rent Controller, Calcutta:Provided that any order passed by the Rent Controller, 24-Parganas, in any such proceeding on or after the 4th day of January, 1984, shall be deemed to have been passed by the Rent Controller, Calcutta;
