Section 7(2) in The West Bengal Taxation Tribunal Act, 1987.
(2)[ Notwithstanding anything contained elsewhere in this Act or in any specified State Act, references to the High Court in any specified State Act shall, with effect from the [date on which such State Act is specified in the Schedule referred to in section 5,] [Section 7 renumbered as sub-section (1) and then sub-section (2) inserted by W.B. Act 6 of 1988.] be deemed to be referred to the Tribunal.]
