Section 5(3) in Rajasthan Opium Smoking Prohibition Act, 1950
(3)[ References in any enactment, document, judgement, decree, order or other proceedings of any Court, for the time being in force, to the "Court of the Civil Judge/Additional Civil Judge" or the "Civil Judge/Additional Civil Judge" and the "Court of the Munsiff/Additional Munsiff" or the "Munsiff/Additional Munsiff" shall be deemed to have been made respectively to the ["Court of the Senior Civil Judge/Additional Senior Civil Judge" or the "Senior Civil Judge/Additional Senior Civil Judge" and the "Court of the Civil Judge/ Additional Civil Judge" or the "Civil Judge/ Additional Civil Judge"] [Inserted by Rajasthan Act No. 2 of 1994-Published in Rajasthan Gazette Extraordinary, Part IV-A, dated 29.1.1994, page 27 enforced w.e.f. 29.1.1994 = 1994 RSCS/Part II/page 79/H. 107] as constituted or appointed or deemed as constituted or appointed under this Ordinance.]
