Section 7(5) in Rajasthan Opium Smoking Prohibition Act, 1950
(5)[ The present local limits of the jurisdiction of every Civil Court, functioning at the commencement of this Ordinance shall be deemed to have been fixed under this Ordinance.] [Omitted and substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.]
