Section 20 in The West Bengal Premises Tenancy Act, 1956.
20. Special provisions regarding jurisdiction of Courts for trial of suits for possession.
- Notwithstanding anything contained in any other law, a suit or proceeding by a landlord against a tenant in which recovery of possession of any premises to which this Act applies is claimed shall lie to the Courts, as set out in [the First Schedule] [Words substituted for the words 'the Schedule' by W.B. Act 52 of 1976.], and no other Court shall be competent to entertain or try such suit [or proceeding] [Words inserted by W.B. Act 27 of 1957.].
