Section 31(2) in The Mizoram Civil Courts Act, 2005
(2)Notwithstanding anything in sub-section (1) or any other provisions of this Act or in any enactment repealed by sub-section (1) or in any other law or provision having the force of law, all suits, appeals and proceedings connected therewith, pending before any Court, which under this Act have to be instituted or commenced in another Court, shall, on appointed day stand transferred to such other Court and shall be continued and disposed of by such other Court in accordance with law as if such suit and proceedings had been instituted or commenced in such other Court under this Act.
