Section 23 in Rajasthan Opium Smoking Prohibition Act, 1950
23. Exercise by [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] of jurisdiction of District Court in certain proceeding.
(1)The High Court may, by general or special order, authorise any [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] to take cognizance of or any District Judge to transfer to a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] under his control, any of the proceedings next hereinafter mentioned or any class of those proceedings specified in the order.(2)The proceedings referred to in sub-section (1), are the following namely:-(a)proceedings under the Indian Succession Act, 1925 of the Central Legislature, which cannot be disposed of by District Delegates; an(b)proceedings under the Guardians and Wards Act, 1890 of the Central Legislature.(3)The District Judge may withdraw any such proceedings taken cognizance of by, or transferred to, a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] and may either himself dispose of them or transfer them to a Court under his administrative control competent to dispose of them.(4)Proceedings taken cognizance of by, or transferred to a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] as the case may be, under this section shall be disposed of by him subject to the rules applicable to like proceedings when disposed of by the District Judge.
