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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Mizoram - Subsection

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

(i)When the business pending before a Court of a District Judge so requires, the High Court may, in consultation with the Government appoint to that Court one or more judges to be called as Additional District Judges, for such period as is deemed necessary.