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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Mizoram - Subsection

Section 11(4) in The Mizoram Civil Courts Act, 2005

(4)No person other than a person belonging to the cadre of Civil Judges in the Judicial service of the State shall be eligible to be posted as a Principal Judge of a Court of Small Causes or as an Additional Judges of Court of Small Causes.