Section 31 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

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State of Madhya Bharat - Section

Section 31 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

31. Any other suit for an account, including a suit by a mortgagor, after the mortgagee has been satisfied to recover 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;