Section 578 in The Calcutta Municipal Corporation Act, 1980
578. Territorial jurisdiction of Courts of Small Causes. -
Notwithstanding anything to the contrary contained in any other law in force for the time being, the Court of Small Causes having jurisdiction shall, for the purpose of this Chapter, mean, -(a)in relation to any place within the local limits of the jurisdiction of the Court of Small Causes of Calcutta, that Court, and(b)in relation to any other place, the Court of Small Causes at Sealdah.M. Magistrates and proceeding before Magistrates
