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State of Rajasthan - Section

Section 27 in The Rajasthan High Court Ordinance 1949

27. High Court may direct the transfer of a case from one Court to another.

- The High Court shall have power to direct the transfer of any criminal case or appeal from any Court to any other Court of equal or superior jurisdiction, and also to direct the preliminary investigation or trial of any criminal case by any officer or Court otherwise competent to investigate or try it though such case belongs in ordinary course to the jurisdiction of some other officer or Court.Other Jurisdiction of the High Court