Section 21(1) in Rajasthan Opium Smoking Prohibition Act, 1950
(1)Save as aforesaid, an appeal from a decree or order of a [Civil Judge (Senior Division)] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014] shall lie-(a)to the District Judge where the value of original suit in which or in any proceedings arising out of which the decree or order was made, does not exceed [five lakh rupees] [Substituted 'fifty thousand rupees' by Rajasthan Act No. 15 of 2014]; and(b)to the High Court in any other case.
