Section 741(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(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.
