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

State of Mizoram - Subsection

Section 6(3) in The Mizoram Civil Courts Act, 2005

(3)When the business pending before a Court of a Civil Judge so requires, the High Court, in consultation with the Government, fix by Notification the number of Judges to be appointed to that Court to be called as Additional Civil Judge for such period as is deemed necessary.