Section 32 in The Rajasthan High Court Ordinance 1949
32. Jurisdiction to determine the validity of any law.
(1)The High Court shall have power to determine the validity or otherwise of any law for the time being in force in any part of the State.(2)If, on an application made by the Advocate General, the High Court is satisfied that a case pending in a Court subject to its superintendence and control involves or is likely to involve any such question as is referred to in sub-section (1), the High Court may transfer such case to its own file for trial.Law to be Administered by the High Court
