Section 32(36) in The Mizoram Civil Courts Act, 2005
(36)A suit for compensation-(a)for loss occasioned by the death of a person caused by actionable wrong;(b)for wrongful arrest, restraint or confinement;(c)for malicious prosecution;(d)for libel;(e)for slander;(f)for adultery or seduction;(g)for breach of contract of betrothal or promise of marriage;(h)for inducing a person to break a contract made with the plaintiff;(i)for obstruction of an easement or diversion of a water course;(j)for an act which is, or save for the provisions of Chapter IV of the Indian Penal Code (45 of 1860), would be, an offence punishable under Chapter XVII of the said Code;(k)for illegal improper or excessive distress, attachment or search or for trespass committed in, or damage caused by, the illegal or improper execution of any distress, search or legal process;(l)for improper arrest under the Code or in respect of the issue of an injunction wrongfully obtained under the said Code; or (m) for injury to the person in any case not specified in the foregoing sub-Clauses of this Clause;
