Section 33 in The Rajasthan High Court Ordinance 1949
33. By the High Court in the exercise of extraordinary original civil jurisdiction.
- With respect to the law or equity to be applied to each case coming before the High Court, in the exercise of its extraordinary original civil jurisdiction, such law or equity shall, until otherwise provided,, be the law or equity which would have been applied to such case by any local court having jurisdiction therein.
