Section 5(1) in The Mizoram Civil Courts Act, 2005
(1)There shall be established by the High Court, in consultation with the Government, by notification, a Court of Senior Civil Judge for each district and such numbers of the Court of Senior Civil Judge shall be fixed.Provided that the High Court may, in consultation with the Government, establish a Court of Senior Civil Judge for part of a district and specify the local limits of its jurisdiction.
