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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Mizoram - Subsection

Section 97(a) in Mizoram (Land Revenue) Act, 2013

(a)Suits against the State Government to contest the amount claimed or paid under protest, or recovered as land revenue on the ground that such amount is in excess of the amount authorized in that behalf by the Government, or that such amount had, prior to such claim, payment or recovery, been satisfied in whole or in part, or that the plaintiff or the person whom he represents is not the person liable for such amount;