Section 25(2) in Rajasthan Opium Smoking Prohibition Act, 1950
(2)Subject to the provisions of sub-section (1), the District Judge shall have control over all the Civil Courts under this Ordinance within the local limits of his jurisdiction.[25A. Control over Special Civil Court to vest in the High Court. - Notwithstanding anything contained in this Ordinance, the control over special civil courts established under section 19-A shall directly vest in the High Court.] [Added by Rajasthan 20 of 1992 [12-8-1992 ].]
