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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Mizoram - Subsection

Section 27(3) in The Mizoram Civil Courts Act, 2005

(3)Every order of a Court of District Judge passed on appeal under sub-section (2) from the order of a Senior Civil Judge shall be subject to an appeal to the High Court under the rules contained in the Code applicable to appeals from appellate decrees.