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State of Mizoram - Section

Section 8 in The Mizoram Civil Courts Act, 2005

8. Location of Civil Courts.

(1)The place or places at which every Civil Court under this Act shall be held, shall be fixed and may from time to time be altered by the High Court, in consultation with the Government.
(2)The place of places so fixed for a Civil Court under sub-section (1) may be within or outside the local limits of the jurisdiction of that Court.