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

State of Mizoram - Subsection

Section 32(44) in The Mizoram Civil Courts Act, 2005

(44)A suit against the Government or recovery money paid under protest in satisfaction of a claim made by revenue authority on account of an arrear of land revenue or of a demand recoverable as an arrear of land revenue;