Section 18 in Rajasthan Opium Smoking Prohibition Act, 1950
18. District Court to be Principal Civil Court.
(1)The Court of District Judge shall be the Principal Civil Court of original civil jurisdiction in the area over which his jurisdiction extends.(2)Subject to the provisions of any enactment for the time being in force in the whole or any part of [State of Rajasthan] [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.] the Court of the District Judge shall have jurisdiction to hear and determine all suits or original proceedings for the time being cognizable by Civil Courts without restriction, as regards their value.
