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

State of Mizoram - Subsection

Section 32(9) in The Mizoram Civil Courts Act, 2005

(9)A suit for the recovery of rent, other than house rent unless the Judge of the Court of Small Causes has been expressly invested by the Government with authority to exercise jurisdiction with respect thereto;