rajasthan opium smoking prohibition act, 1950

An Ordinance to consolidate and amend the law relating to Civil Courts in [the State of Rajasthan] [Substituted and omitted vide item No. (1) of the Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957. This Ordinance now extend to the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas and any law corresponding to this Ordinance in force in the Abu area. Ajmer area or Sunel area immediately before the 1st day of December, 1956 stands repealed vide Sections 3 and 5 read with clause (iii) of Section 2 of the said Act.] Whereas it is expedient to consolidate and amend the law relating to Civil Courts in [the State of Rajasthan] [Substituted and omitted vide item No. (1) of the Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957. This Ordinance now extend to the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas and any law corresponding to this Ordinance in force in the Abu area. Ajmer area or Sunel area immediately before the 1st day of December, 1956 stands repealed vide Sections 3 and 5 read with clause (iii) of Section 2 of the said Act.]. Now Therefore in exercise of the powers conferred by paragraph (3) of Article X of the Covenant, His Highness, the Rajpramukh, is pleased to make and promulgate the following Ordinance:-

Act number

Act 7 of 1950

Year

1950

Enacted on

01-07-1950

In force from

1 January 1950

Jurisdiction

Rajasthan State Act

Subjects

Judiciary And Legal Profession

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Official source: India Code