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State of Mizoram - Section

Section 130 in Mizoram (Land Revenue) Act, 2013

130. Transitory provisions.

- Any case instituted or pending in a civil court immediately before coming into force of this Act, which would under this Act, shall be exclusively liable to be tried by a Revenue Court, and shall be disposed of by such civil court according to the law in force prior to the commencement of this Act.