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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)to the Chief Judge of the Court of Small Causes of Calcutta, in cases relating to premises situated within the Ordinary Original Civil Jurisdiction of the Calcutta High Court;