Section 6(4) in The Mizoram Civil Courts Act, 2005
(4)An Additional Civil Judge so appointed shall, subject to the general or special orders of the Principal District Judge, discharge all the functions of a Civil Judge under this Act which the Principal Civil Judge may assign to him and in the discharge of those functions, he shall exercise all the powers conferred on a Court of a Civil Judge by this Act or any other law for the time being in force.
