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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(2)(a) in The Mizoram Civil Courts Act, 2005

(a)to the Court of the District Judge of that district when the amount or value of the subject matter of the original suit or proceedings is less than five lakhs of rupees or such other sum as the High Court may, from time to time specify.