Section 7 in Rajasthan Opium Smoking Prohibition Act, 1950
7. Power to fix and alter local limits of the jurisdiction of Courts.
(1)The [State Government] [Omitted and substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] may, by notification in the [Official Gazette] [Omitted and substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] fix and alter the local limits of the jurisdiction of any Civil Court under this Ordinance.(2)If the same local jurisdiction is assigned to two or more [Senior Civil Judges] [Substituted 'Civil Judges (Senior Division)' by Rajasthan Act No. 15 of 2014] or two or more [Civil Judges] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014], the District Judge may assign to each of them, such civil business cognizable by the [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014], as the case may be, as, subject to any general or special orders of the High Court, he thinks fit.(3)When civil business arising in any local area is assigned by the District Judge under sub-section (2) to one or two or more [Senior Civil Judges] [Substituted 'Civil Judges (Senior Division)' by Rajasthan Act No. 15 of 2014], or to one or two or more [Civil Judges] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014], a decree or order passed by the [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] shall not be invalid by reasons only of the case in which it was made having arisen wholly or in part in a place beyond the local area if that place is within the local limits fixed by the [State Government] [Omitted and substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] under sub-section (1).(4)A Judge of a Court of Small Causes appointed to be also a [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] is a [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] within the meaning of this section.(5)[ The present local limits of the jurisdiction of every Civil Court, functioning at the commencement of this Ordinance shall be deemed to have been fixed under this Ordinance.] [Omitted and substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.]
