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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(44) in The Rajasthan Small Causes Courts Ordinance, 1950

(44)a suit the cognizance whereof by a Court of Small Causes is barred by any enactment for the time being in force.Notifications UnderRajasthan Small Cause Courts OrdinanceSection 24[Notification dated 19-4-1974, published in Rajasthan Gazette, part 1(b), dated 1-8-1974, pages 98-99]In supersession of Notification No. 1/Gen dated February 20, 1971 and in exercise of the powers conferred by section 24 of the Rajasthan Civil Courts Ordinance, 1950, read with notification No. F. 1(1) JUDGE/52, dated March 3, 1952, the High Court confers with effect from 1-4-1974, on the following civil Judges and Additional Civil Judges by virtue of their office, the jurisdiction of a Judge of a Court of Small Causes under the Rajasthan Small Cause Courts Ordinance, 1950, for the trial of suit cognizable by such courts upto the value of two hundred and fifty rupees, to be exercised within the local limits specified against each:-
S. No. Name Local limits
1. Civil Judge, Alwar Municipal limits of Alwar
2. Civil Judge, Banswada Municipal limits of Banswada
3. Civil Judge, Barmer Municipal limits of Barmer
4. Civil Judge, Bharatpur Municipal limits of Bharatpur
5. Civil Judge, Bhilwada Municipal limits of Bhilwada
6. Civil Judge, Bikaner Municipal limits of Bikaner
7. Civil Judge, Bundi Municipal limits of Bundi
8. Civil Judge, Chittorgarh Municipal limits of Chittorgarh
9. Civil Judge, Churu Municipal limits of Churu
10. Civil Judge, Dungarpur Municipal limits of Dungarpur
11. Civil Judge, Ganganagar Municipal limits of Ganganagar
12. Civil Judge, Jaisalmer Municipal limits of Jaisalmer
13. Civil Judge, Jalor Municipal limits of Jalor
14. Civil Judge, Jhalawar Municipal limits of Jhalawar
15. Civil Judge, Jhunjhunu Municipal limits of Jhunjhunu
16. Civil Judge, Kota Municipal limits of Kota
17. Civil Judge, Nagor Municipal limits of Nagor
18. Civil Judge, Pali Municipal limits of Pali
19. Civil Judge, Sawai Madhopur Municipal limits of Sawai Madhopur
20. Civil Judge, Sikar Municipal limits of Sikar
21. Civil Judge, Sirohi Municipal limits of Sirohi
22. Civil Judge, Tonk Municipal limits of Tonk
23. Additional Civil Judge, Balotara Municipal limits of Balotara
24. Additional Civil Judge, Ganganagar at Hanumangarh Municipal limits of Hanumangarh
25. Additional Civil Judge, Merta Municipal limits of Merta
26. Additional Civil Judge, Partapgarh Municipal limits of Partapgarh
[Notification dated 7-4-1977, published in Rajasthan Gazette, part 1-B, dated 5-5- 1977, page 52]In partial modification of Notification dated February 20, 1971 and in exercise of the powers conferred by section 24 of the Rajasthan Civil Courts Ordinance, 1950 read with Notification dated March 3, 1952, the High Court confers on the following Munsifs, by virtue of their office, the jurisdiction of a Judge of a Court of Small Causes under the Rajasthan Small Cause Court Ordinance, 1950, for the trial of suit cognizable by such courts upto rupees one hundred in value, to be exercised within the local limits specified against each of them: -
(1) BALOTRA JUDGESHIP
1. Munsif, Balotra Territorial limits of his jurisdiction
2. Munsif, Barmer Territorial limits of his jurisdiction excluding Municipallimits of Barmer
3. Munsif, Jalor Territorial limits of his jurisdiction excluding Municipallimits of Jalore
(2) BANSWADA JUDGESHIP
1. Munsif, Banswada Territorial limits of his jurisdiction excluding Municipallimits of Banswada
2. Munsif, Dungarpur Territorial limits of his jurisdiction excluding Municipallimits of Dungarpur
(3) BHARATPUR JUDGESHIP
1. Munsif, Bari Territorial limits of his jurisdiction
2. Munsif, Weir Territorial limits of his jurisdiction
3. Munsif, Sawai Madhopur Territorial limits of his jurisdiction excluding Municipallimits of Sawai Madhopur
(4) BHILWARA JUDGESHIP
1. Munsif, Jahazpur Territorial limits of his jurisdiction
(5) BIKANER JUDGESHIP
1. Munsif, Sardar Sahar Territorial limits of his jurisdiction
2. Munsif, Churu Territorial limits of his jurisdiction excluding Municipallimits of Churu
(6) GANGANAGAR JUDGESHIP
1. Munsif, Hanumangarh Territorial limits of his jurisdiction
2. Munsif, Nohar Territorial limits of his jurisdiction
(7) JAIPUR CITY JUDGESHIP
1. Munsif, Tonk Territorial limits of his jurisdiction excluding Municipallimits of Tonk
(8) JHUNJHUNU JUDGESHIP
1. Munsif, Sikar Territorial limits of his jurisdiction excluding Municipallimits of Sikar
2. Munsif, Shri Madhopur Territorial limits of his jurisdiction
(9) KOTA JUDGESHIP
1. Munsif, Bundi Territorial limits of his jurisdiction excluding Municipallimits of Bundi
2. Munsif, Jhalawar Territorial limits of his jurisdiction excluding Municipallimits of Jhalawar
(10) MERTA JUDGESHIP
1. Munsif, Merta Territorial limits of his jurisdiction
2. Munsif, Nagor Territorial limits of his jurisdiction excluding Municipallimits of Nagor
(11) PARTAPGARH JUDGESHIP
1. Munsif, Partapgarh Territorial limits of his jurisdiction
2. Munsif, Chittorgarh Territorial limits of his jurisdiction excluding Municipallimits of Chittorgarh.
[Notification dated 27-6-1989, published in Rajasthan Gazette part 1-B, dated 27-7-1989, page 199]The High Court in exercise of powers conferred by Section 24 of the Civil Courts Ordinance, 1950, has conferred powers of Small Cause Court under Rajasthan Small Cause Courts Ordinance to exercise powers in suits of the maximum value of Five Hundred within the area of their jurisdiction,-
S.No. Nameof Court Areaof jurisdiction
1. Civil Judge, Kotputli Kotputli Sub-Division;
2. Civil Judge, Bayana Bayana Sub-Division;
3. Civil Judge, Hindaun Hindaun Sub-Division;
4. Civil Judge, Khetadi Khetadi Sub-Division.