Section 21 in Rajasthan Opium Smoking Prohibition Act, 1950
21. Appeals from [Senior Civil Judges and Civil Judges.] [Substituted 'Civil Judges (Senior Division) and Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014]
(1)Save as aforesaid, an appeal from a decree or order of a [Civil Judge (Senior Division)] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014] shall lie-(a)to the District Judge where the value of original suit in which or in any proceedings arising out of which the decree or order was made, does not exceed [five lakh rupees] [Substituted 'fifty thousand rupees' by Rajasthan Act No. 15 of 2014]; and(b)to the High Court in any other case.(2)Save as aforesaid, an appeal from a decree or order of a [Civil Judge (Senior Division)] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014] shall lie to the District Judge.(3)Where the function of receiving any appeals which lie to the District Judge under sub-section (1) or sub-section (2) has been assigned to an Additional Judge, the appeals may be preferred to the Additional Judge.(4)The High Court may, with the previous sanction of the State Government, direct by notification in the Official Gazette that appeals lying to the District Judge under sub-section (2) from all or any of the decrees or orders of any [Civil Judge (Senior Division)] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014] shall be preferred to the Court of such [Civil Judge (Senior Division)] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994.] as may be mentioned in the Notification and appeals shall thereupon be preferred accordingly.][21A. Applicability of section 21 to certain suits. - The provisions of section 21 as amended by the Rajasthan Civil Courts [(Amendment) Act, 1992 (Rajasthan Act 20 of 1992] [Inserted by Rajasthan Act 29 of 1957 [20-11-1957].], shall apply to all suits and proceedings instituted before and pending at the commencement of the said Act.]
