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State of Mizoram - Section

Section 13 in The Mizoram Civil Courts Act, 2005

13. Jurisdiction of a Court of District Judge.

(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.
(2)Subject to the provisions of the Code the jurisdiction of a Court of District Judge shall extend to all original suits and proceedings of a civil nature.
(3)A Court of District Judge, shall, subject to the general control of the High Court, have control over all other Civil Courts within the local limits of its jurisdiction.