Section 7(2) in Rajasthan Opium Smoking Prohibition Act, 1950
(2)If the same local jurisdiction is assigned to two or more [Senior Civil Judges] [Substituted 'Civil Judges (Senior Division)' by Rajasthan Act No. 15 of 2014] or two or more [Civil Judges] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014], the District Judge may assign to each of them, such civil business cognizable 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], as the case may be, as, subject to any general or special orders of the High Court, he thinks fit.
