Section 12A(2) in The West Bengal Premises Tenancy Act, 1997
(2)The provisions of the Code of Civil Procedure, 1908, shall, mutatis mutandis, apply to all suits and proceedings referred to in sub-section (1) except suits or proceedings which lie to the High Court at Calcutta.] [Section 12A inserted by W.B. Act 7 of 2009.]
