Section 14(2) in The West Bengal Taxation Tribunal Act, 1987.
(2)[ Notwithstanding anything contained in sub-section (1), the High Court shall have, and the Tribunal shall not have, jurisdiction, power and authority in relation to any [appeal in relation to any specified State Act pending before the High Court on the date on which such State Act is specified in the Schedule referred to in section 5.] [Section 14 renumbered as sub-section (1) and then sub-section (2) inserted by W.B. Act 6 of 1988.]]
