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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(3)(i) in The Mizoram Civil Courts Act, 2005

(i)The High Court may, for the purposes of satisfying itself that a decree or order made in any case decided by a Court of small causes was according to law, call for the case and pass such order with respect thereto as it may think fit.