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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(3) in The Mizoram Civil Courts Act, 2005

(3)Sub-District Council Courts and Additional Sub-District Council Courts at Aizawl, Kolasib, Champhai and Lunglei existing immediately prior to the appointed date shall with effect from the appointed date deemed to be Court of Junior Civil Judge under this Act until they are constituted in accordance with this Act.