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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(1) in The Mizoram Civil Courts Act, 2005

(1)There shall be established by the High Court, by notification in each District and such Member of Court of the Civil Judge as may be fixed by the High Court, in consultation with the Government and specify the local limits of jurisdictions of each such Court.