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 2] [Entire Act] State of Mizoram - Subsection Section 2(d) in The Mizoram Civil Courts Act, 2005 (d)"district" means a revenue district or such local area as the High Court may, from time to time, notify to be a district for the purposes of this Act;
