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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Mizoram - Subsection

Section 96(1) in Mizoram (Land Revenue) Act, 2013

(1)Save as otherwise provided in this Act, or any other law for the time being in force, a Revenue Court shall have jurisdiction to determine, decide or dispose of any matter which it is, by or under this Act, empowered to determine, decide or dispose of and no Civil Court shall exercise jurisdiction as to any of such matters.