Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(3)(ii) in The Mizoram Civil Courts Act, 2005

(ii)An Additional District Judge so appointed shall, subject to the general or special orders of the High Court, discharge all or any of the functions of a District Judge under this Act or any other law for the time, discharge all or any of the functions of a District Judge may assign to him and in the discharge of those functions he shall exercise all the powers of the Court of District Judge.