Section 7(3) in Rajasthan Opium Smoking Prohibition Act, 1950
(3)When civil business arising in any local area is assigned by the District Judge under sub-section (2) to one or two or more [Senior Civil Judges] [Substituted 'Civil Judges (Senior Division)' by Rajasthan Act No. 15 of 2014], or to one or two or more [Civil Judges] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014], a decree or order passed by the [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] shall not be invalid by reasons only of the case in which it was made having arisen wholly or in part in a place beyond the local area if that place is within the local limits fixed by the [State Government] [Omitted and substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] under sub-section (1).
