Section 22(1) in Rajasthan Opium Smoking Prohibition Act, 1950
(1)A District Judge may transfer to any [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]], under his administrative control, any appeal pending before him from the decrees or orders of [[Civil Judges] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]].
