- In this Act unless the context otherwise requires.(a)"appointed date" means the date appointed under sub-section (3) of Section 1;(b)"Civil Courts" means a Court of a District Judge, a Court of the Senior Civil Judge, a Court of a Civil Judge or a Court of small causes;(c)"Code" means the Code of Civil Procedure, 1908 (5 of 1908);(d)"district" means a revenue district or such local area as the High Court may, from time to time, notify to be a district for the purposes of this Act;(e)"Governor" means the Governor of Mizoram;(f)"Government" means the Government of Mizoram.
