Section 29(2) in Rajasthan Opium Smoking Prohibition Act, 1950
(2)When any such suit, proceeding or appeal as is referred to in sub-section (1) comes before any such officer, he shall forthwith transmit the record of the case to the Court to which he is immediately subordinate, with a report of the circumstances attending the reference, and the superior Court shall thereupon dispose of the case in accordance with the provisions of section 24 of the Code of Civil Procedure, 1908, of the Central Legislature.
