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

State of Mizoram - Subsection

Section 27(2) in The Mizoram Civil Courts Act, 2005

(2)Every order made by a Senior Civil Judge by virtue of the powers conferred upon him under sub-section (1) shall be subject to appeal to the High Court or the Court of District Judge according as the amount or value of die subject-matter exceeds or does not exceed five lakhs rupees.