Section 16(3) in The Mizoram Civil Courts Act, 2005
(3)Subject to the exceptions specified in the Schedule and to the provisions of this Act or any other law for the time being in force in the State all suits of civil nature the value of the subject matter of which does not exceed fifty thousand rupees shall be cognizable by a Court of small causes :Provided that the High Court may, by notification direct that all suits of civil nature the value of the subject matter of which does not exceed one lakh rupees shall be cognizable by a Court of small causes mentioned in the notification.
