(1)The local limits of the jurisdiction of the City Civil Court shall be the City of Calcutta.(2)Subject to the provisions of sub-sections (3) and (4),[* * *] [Words and figure omitted by West Bengal Act 35 of 1969.] the City Civil Court shall have jurisdiction and the High Court shall not have jurisdiction to try suits and proceedings of a civil nature, not exceeding [rupees ten lakhs] [Words first substituted by West Bengal Act 35 of 1969. Thereafter, those words again] in value.[Provided that the City Civil Court and the High Court at Calcutta shall have concurrent jurisdiction to try suits and proceedings of a civil nature, the value of which exceeds rupees ten lakhs but does not exceed rupees one crore.] [Inserted by Notification Act No. 18 of 2013, dated 10.10.2013.](3)[ The City Civil Court shall have jurisdiction and the High "Court shall not have jurisdiction to try any proceeding under-] [Sub-section (3) substituted by West Bengal Act 60 of 1980.](i)the Guardians and Wards Act, 1890,[* * * * * *] [Words. figures and brackets omitted by West Bengal Act 19 of 1982.](iii)the Indian Lunacy Act, 1912,(iv)the Indian Succession Act, 1925.(4)The City Civil Court shall not have jurisdiction to try suits and proceedings of the description specified in the First Schedule.(5)All suits and proceedings which are not triable by the City Civil Court shall continue to be triable by the High Court or the Small Cause Court or any other Court, tribunal or authority, as the case may be, as heretobefore.
