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

State of Mizoram - Subsection

Section 32(14) in The Mizoram Civil Courts Act, 2005

(14)A suit to enforce payment of any allowance or fees paid to families or individuals by the Government, or of cesses or other dues when the cesses of dues are payable to a person by reason of his interest in immovable property or in an hereditary office or in a shrine or other religious institutions;