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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(3)(i) in The Mizoram Civil Courts Act, 2005

(i)When the business pending before a Court of Small Causes so requires, the High Court may in consultation with the Government, by notification fix the number of additional Judges of Small Causes for such period as is deemed necessary.