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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(3) in The Mizoram Civil Courts Act, 2005

(3)When any such suit, proceedings or appeal comes before any such Judicial Officer he shall report the circumstances to the Court to which he is immediately subordinate. The said superior Court shall thereupon dispose of the case in the manner prescribed by Section 24 of the Code.