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[Cites 0, Cited by 7] [Entire Act]

State of West Bengal - Section

Section 7 in The City Civil Court Act, 1953

7. Law to be administered by the City Civil Court. -

All questions, other than questions relating to procedure or practice, which arise in suits or proceedings before the City Civil Court, shall be dealt with and determined according to the law for the time being administered by the High Court [* * * * * * *] [Words omitted by West Bengal Act 12 of 1999.]