Section 6(2) in The West Bengal Taxation Tribunal Act, 1987.
(2)Notwithstanding anything contained elsewhere in this Act, all proceedings triable by any Court or Courts in accordance with the provisions of the Code of Criminal Procedure, 1973, shall continue to be tried by such Court, and the Tribunal shall have no jurisdiction to try such proceedings.Explanation. - For the purpose of this sub-section, proceedings shall include proceedings under Chapter XXIX and Chapter XXX of the Code of Criminal Procedure, 1973.
