Section 29(1) in The West Bengal Premises Tenancy Act, 1956.
(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.
