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State of Mizoram - Section

Section 15 in The Mizoram Civil Courts Act, 2005

15. Jurisdiction of a Court of Civil Judge.

- The jurisdiction of a Court of Civil Judge shall extend to all original suits and proceedings of a civil nature not otherwise excluded from the jurisdiction of a Court of Civil Judge by any law, the value of the subject matter of which does not exceed two lakh rupees or such other sum as the High Court may, from time to time specify.