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State of Mizoram - Section

Section 12 in The Mizoram Civil Courts Act, 2005

12. Local limits of jurisdiction.

(1)The High Court may, by notification, fix and from time to time vary, the local limits of jurisdiction of any Civil Court, under this Act.
(2)The local limits of jurisdiction of a Civil Court existing immediately prior to the appointed date shall, until it is fixed under this Act be deemed to be the local limits of jurisdiction of that Court.