Section 23(1) in Rajasthan Opium Smoking Prohibition Act, 1950
(1)The High Court may, by general or special order, authorise any [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] to take cognizance of or any District Judge to transfer to a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] under his control, any of the proceedings next hereinafter mentioned or any class of those proceedings specified in the order.
