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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(2) in The Mizoram Civil Courts Act, 2005

(2)Save as expressly provided by this Act or by any other enactment for the time being in force a suit cognizable by a Court of small causes shall not be tried by any other Court having jurisdiction, within the local limits of the jurisdiction of the Court of small causes by which the suit is triable.