Section 29 in Rajasthan Opium Smoking Prohibition Act, 1950
29. Judges not to try suits in which they are interested.
(1)The Presiding Officer of a Civil Court shall not try any suit or other proceeding to which he is a party or in which he is personally interested or any appeal against a decree or order passed by himself in another capacity.(2)When any such suit, proceeding or appeal as is referred to in sub-section (1) comes before any such officer, he shall forthwith transmit the record of the case to the Court to which he is immediately subordinate, with a report of the circumstances attending the reference, and the superior Court shall thereupon dispose of the case in accordance with the provisions of section 24 of the Code of Civil Procedure, 1908, of the Central Legislature.
