Section 44 in The West Bengal Premises Tenancy Act, 1997
44. Jurisdiction of civil courts barred in respect of certain matters save as otherwise expressly provided in the Act.
- [Save as otherwise provided in the Act, no Civil Court shall entertain any suit or proceeding in so far as it relates to fixation of fair rent in relation to any premises to which this Act applies] [Words substituted for the words 'No civil court shall entertain any suit or proceeding in so far as it relates to fixation of fair rent in relation to any premises to which this Act applies or to eviction of any tenant therefrom' by W.B. Act 6 of 2005.] or to any other matter which the Controller is empowered by or under this Act to decide and no injunction in respect of any action taken or to be taken by the Controller under this Act shall be granted by any civil court.Tribunal is very much competent to entertain the appeal against the order passed by the learned civil Judge. - Gopika Projects vs. State of W. Bengal., 2009(4) CHN 652 also ref- 2009(1) CHN 183 and 2008(2) CHN 943.
