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Union of India - Section

Section 17 in The State Of Mizoram Act, 1986

17. Practice and procedure in the common High Court.

- Subject to the provisions of this part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court of Assam.Nagaland, Meghalaya, Manipur and Tripura shall, with the necessary modifications, apply in relation to the common High Court.