Section 27(1) in The Mizoram Civil Courts Act, 2005
(1)The High Court may by general or special order invest any Senior Civil Judge, within such local limits and subject to such pecuniary limitation as may be specified in such order, with all or any of the powers of a District Judge or a Court of District Judge, as the case may be under the Indian Divorce Act, 1869 (4 of 1869) the Indian Succession Act, 1865 (39 of 1925), the Special Marriages Act, 1954 or the Guardian and Wards Act, 1890 (8 of 1890).
