Section 20 in The Rajasthan High Court Ordinance 1949
20. Hearing of referred cases and revision in civil cases.
- The High Court shall be a Court of Reference and Revision from the Civil Courts subject to its appellate jurisdiction and shall have power to hear and determine all such cases referred to it by the subordinate Civil Courts authorised by any law for the time being in force to refer cases to the High Court and to revise all such cases tried by any subordinate Civil Court possessing civil jurisdiction within the State as were immediately before the coming into effect of this Ordinance, subject to reference to or revision by any of the High Courts or Courts of equal status of the covenanting States having jurisdiction therein.
