Section 19A in Rajasthan Opium Smoking Prohibition Act, 1950
19A. [ Special Civil Court. [Inserted by Rajasthan Act 20 of 1992, w.e.f. 12-8-1992.]
(1)Whenever the State Government is of the opinion that it is necessary to do so, it may, in consultation with the High Court, establish by notification in the Official Gazette, a Special Civil Court for the institution, hearing and determination of suits and other proceedings of a civil nature in respect of any matter of public importance.(2)The Special Civil Court established under sub-section (1) shall be presided over by a Judge who shall not be below the rank of a District Judge.(3)The territorial jurisdiction of such Court shall be such as may be notified by the State Government in the Official Gazette from time to time in consultation with the High Court.(4)Subject to any other law for the time being in force no Civil Court having ordinary jurisdiction in the matter shall entertain, hear or determine any suit or proceeding for which such Special Civil Court has been established.]
