Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Mizoram - Subsection Section 13(1) in The Mizoram Civil Courts Act, 2005 (1)A Court of District Judge shall be deemed to be the principal Civil Court of original jurisdiction within the local limits of its jurisdiction.
