Section 16 in Rajasthan Opium Smoking Prohibition Act, 1950
16. Place of sitting of Courts.
(1)[State Government] [Substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, Published in the Rajasthan Gazette, Part VI-A, Extraordinary, dated 5-1-1957.] may, by notification in the [Official Gazette] [Substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, Published in the Rajasthan Gazette, Part VI-A, Extraordinary, dated 5-1-1957.], fix and alter the place or places at which any Civil Court under this Ordinance is to be held.(2)All places at which any such Courts are held at the date of the commencement of this Ordinance, shall be deemed to have been fixed under this section.
