Section 24 in Rajasthan Opium Smoking Prohibition Act, 1950
24. Power to invest Substituted vide item No. 1 of the [[Senior Civil Judges] [Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.]] and [[Senior Civil Judges] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] with Small Cause Court jurisdiction.
- The [State Government] [Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] may by notification in the [Official Gazette] [Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.], confer, within such local limits as it thinks fit, upon any [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] or [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]], the jurisdiction of a Judge of a Court of Small Causes under the Rajasthan Small Cause Courts Ordinance, 1950, for the trial of suits cognizable by such Courts, upto such value, not exceeding five hundred rupees in the case of a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] or one hundred rupees in the case of a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]], as it thinks fit, and may withdraw any jurisdiction so conferred:[Provided that the [State Government] [Added by section 2 of the Rajasthan Act No. III of 1952 published in Rajasthan Gazette No. 149, dated 2nd February, 1952.] may by notification in the [Official Gazette] [Substituted vide item No. I of the Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] delegate to the High Court its power under this section],
