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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Mizoram - Subsection

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

(ii)An Additional Senior Civil Judge so appointed shall, subject to the general or special orders of the Principal District Judge, discharge all the functions of a Senior Civil Judge under this Act which the Principal Senior Civil Judge may assign to him and in the discharge of those functions, he shall exercise all the powers conferred on a Court of Senior Civil Judge by this Act or any other law for the time being in force.