Section 7(3) in The Mizoram Civil Courts Act, 2005
(3)(i)When the business pending before a Court of Small Causes so requires, the High Court may in consultation with the Government, by notification fix the number of additional Judges of Small Causes for such period as is deemed necessary.(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.
