Section 22(3) in Rajasthan Opium Smoking Prohibition Act, 1950
(3)Appeals transferred under this section shall be disposed of subject to the rules applicable to like appeals when disposed of by the District Judge.[22A. Special provision for the transfer of certain appeals. - Notwithstanding anything contained in section 21 and 22, an appeal from a decree or order of a subordinate Judge of the Ajmer area passed before the first day of January, 1958 in a suit, or in any proceeding arising out of a suit, of which the value did not exceed two thousand rupees, may be transferred by the District Judge to any Civil Judge under his administrative control.] [Inserted by Rajasthan Act 5 of 1958 [17-3-1958]]
