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State of West Bengal - Section

Section 3 in The City Civil Court Act, 1953

3. Establishment of City Civil Court. -

(1)The State Government may, by notification in the Official Gazette, establish a Civil Court to be called the City Civil Court.
(2)The City Civil Court shall be deemed to be a Court subordinate to and subject to the superintendence of the High Court within the meaning of the Letters Patent for the High Court and of the Code of Civil Procedure, 1908.