Section 7(3)(ii) in The Mizoram Civil Courts Act, 2005

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(3)(ii) in The Mizoram Civil Courts Act, 2005

(ii)An Additional Judge of Court of Small Causes so appointed shall subject to the general or special orders of the Principal District Judge of the district, discharge all functions of a Judge of the Court of small causes under this Act which the Principal Judge of Court of Small Causes may assign to him and in the discharge of those functions he shall exercise all the powers conferred on a Court of Small Causes by this Act or any other law for the time being in force.

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State of Mizoram - Subsection

Section 7(3)(ii) in The Mizoram Civil Courts Act, 2005