Section 22 in Rajasthan Opium Smoking Prohibition Act, 1950
22. Power to transfer to [[Senior Civil Judges] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] appeals from [Civil Judges] [Substituted 'Civil Judges (Junior Division)' Rajasthan Act No. 15 of 2014].
(1)A District Judge may transfer to any [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]], under his administrative control, any appeal pending before him from the decrees or orders of [[Civil Judges] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]].(2)The District Judge may, withdraw any appeal so transferred, and either hear and dispose of it himself or transfer it to a Court under his administrative control competent to dispose of it.(3)Appeals transferred under this section shall be disposed of subject to the rules applicable to like appeals when disposed of by the District Judge.[22A. Special provision for the transfer of certain appeals. - Notwithstanding anything contained in section 21 and 22, an appeal from a decree or order of a subordinate Judge of the Ajmer area passed before the first day of January, 1958 in a suit, or in any proceeding arising out of a suit, of which the value did not exceed two thousand rupees, may be transferred by the District Judge to any Civil Judge under his administrative control.] [Inserted by Rajasthan Act 5 of 1958 [17-3-1958]]
