Section 9A(6) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(6)For the purposes of this section, the City of Calcutta as defined in clause (3) of section 2 of the City Civil Court Act, 1953, shall be deemed to be a district and the Chief Judge or the principal judge of the City Civil Court therein shall be deemed to be the district judge of the district.
