Section 18(2) in Rajasthan Opium Smoking Prohibition Act, 1950
(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.
