Section 741 in Rules of the High Court of Judicature for Rajasthan, 1952
741. Appeal to the High Court to be heard by Division Court.
(1)(a)Subject to the provisions of section 45-N(l) of the Act, an appeal shall be frorn an order or decision of a Judge in a civil proceeding under the Act to the High Court.(b)The appeal shall be heard by a Division Court consisting of two Judges or more than two Judges if the Chief Justice so directs, other than Judge whose decision is appealed from.(2)Period within which appeal should be filed. -The appeal shall be filed 20 days from the date of the decree or order appealed from.(3)Appeals. - Rules relating to appeals containing in Part II, except Chapter XV of the Rules of the High Court, 1952, shall apply, mutatis muandis to appeals under section 45 N(l) of the Act.Criminal Complaints
