Section 12A in The West Bengal Premises Tenancy Act, 1997
12A. [ Special provisions regarding jurisdiction of Court for trial of suits for possession. - (1) Notwithstanding anything contained in any other law, a suit or proceeding by a landlord against a tenant in which recovery of possession of any premises to which this Act applies is claimed shall lie to the Courts, as set out in a the Schedule IV and no other Court shall be competent to entertain or try such suit or proceeding.
(2)The provisions of the Code of Civil Procedure, 1908, shall, mutatis mutandis, apply to all suits and proceedings referred to in sub-section (1) except suits or proceedings which lie to the High Court at Calcutta.] [Section 12A inserted by W.B. Act 7 of 2009.]
