Section 21(2)(b) in The Mizoram Civil Courts Act, 2005

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State of Mizoram - Subsection

Section 21(2)(b) in The Mizoram Civil Courts Act, 2005

(b)when the right of a plaintiff and the relief claimed by him in a Court of Small Causes depends upon the proof ore disproof of title to immovable property or other tide which such a Court cannot finally determine, the Court may at any stage of the proceedings return the plaint to be presented to a Court having jurisdiction to determine the title. When a Court so returns the plaint it shall comply with the provisions of Rule 10 of Order VII of the Code and make such order with respect to costs as it deems just and the Court shall for the purpose of Limitation Act, 1963 be deemed to have been unable to entertain the suit by reason of a cause of a nature like that of defect of jurisdiction.

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State of Mizoram - Subsection

Section 21(2)(b) in The Mizoram Civil Courts Act, 2005