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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Mizoram - Subsection

Section 24(4) in The Mizoram Civil Courts Act, 2005

(4)The local limits of jurisdiction of the vacation judge shall be the same as those of the Court of Principal District Judge concerned and his jurisdiction shall extend to all suits appeals and other proceedings pending in or cognizable any Civil Court in the district concerned.