Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Mizoram - Subsection

Section 5(3)(i) in The Mizoram Civil Courts Act, 2005

(i)When the business pending before a Court of a Senior Civil Judge so acquires, the High Court may in consultation with the Government, by notification, fix the number of Judges to be appointed to that Court to be called as Additional Senior Civil Judges, for such period as is deemed necessary.