Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Mizoram - Subsection Section 32(28) in The Mizoram Civil Courts Act, 2005 (28)A suit under Section 360 of the Indian Succession Act, 1925 (39 of 1925) to compel a refund by a person to whom an executor or administrator has paid legacy or distributed assets;
