Section 19 in Rajasthan Opium Smoking Prohibition Act, 1950
19. [ Jurisdiction of other Civil Courts. [Substituted by Rajasthan Act No. 15 of 2014]
(1)Subject as aforesaid,-(i)the Court of a Senior Civil Judge shall have jurisdiction to hear and determine any suit or original proceedings of a civil nature of which the value does not exceed five lakh rupees, and(ii)the Court of a Civil Judge shall have jurisdiction to hear and determine any suit or original proceedings of which the value does not exceed two lakh rupees.(2)Notwithstanding anything contained in sub-Section (1), the suits or proceedings already instituted on the date of commencement of the Rajasthan Civil Courts (Amendment) Act, 2014 (Act No of 2014) may be heard and determined by the same court wherein such suit or proceeding has been instituted.]
