Section 19 — Form of writs and other processes.
The State of Mizoram Act, 1986
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura shall, with necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the common High Court.Open in Lexace · Ask the AI about this section