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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(1) in The Mizoram Civil Courts Act, 2005

(1)The High Court may establish by notification a Court of small causes at any place in the State in consultation with the Government and specify the local limits of its jurisdiction and such number of the Court of small causes.