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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Mizoram - Subsection

Section 32(32) in The Mizoram Civil Courts Act, 2005

(32)Any other suit for an account, including a suit by a mortgage, after the mortgage has been satisfied, to recovery surplus collections, received by the mortgage, and a suit for the profits on immovable property belonging to the plaintiff which have been wrongfully received by the defendant;