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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(1) in The Mizoram Civil Courts Act, 2005

(1)There shall be established by the High Court, by notification in each district a Court of the District Judge and such members of Court of the District Judge as may be fixed by the High Court in consultation with the Government.