Section 29(4) in The West Bengal Premises Tenancy Act, 1956.
(4)The Chief Judge of the Court of Small Causes of Calcutta may transfer an appeal to any other Judge of that Court and a District Judge may transfer an appeal to an Additional District Judge or a Subordinate Judge of that district. The Chief Judge of the Court of Small Causes of Calcutta or a District Judge may withdraw an appeal transferred by him under the provisions of this sub-section.
