(3)[ The City Civil Court shall have jurisdiction and the High "Court shall not have jurisdiction to try any proceeding under-] [Sub-section (3) substituted by West Bengal Act 60 of 1980.](i)the Guardians and Wards Act, 1890,[* * * * * *] [Words. figures and brackets omitted by West Bengal Act 19 of 1982.](iii)the Indian Lunacy Act, 1912,(iv)the Indian Succession Act, 1925.
