Section 19(1) in The Mizoram Civil Courts Act, 2005
(1)The High Court may, by notification invest with such restrictions as it shall from time to time determine, any Court of Senior Civil judge or a Court of Civil Judge, with jurisdiction of the trial of suits cognizable by a Court of Small Causes upto such amount as it may deem proper, not exceeding in the case of a Court of Senior Civil Judge one lakh rupees and in the case of a Court Civil Judge fifty thousand rupees.
