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Bengal Presidency - Section

Section 37A in Presidency Small Cause Courts Act, 1882

37A. Appeal and revision. -

Notwithstanding anything to the contrary contained in this chapter or elsewhere in this Act, an appeal or revision arising out of a suit or proceeding under sub-section (2) of section 18 shall lie to the City Civil Court established under section 3 of the City Civil Court Act, 1953.