Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Mizoram - Subsection Section 32(43) in The Mizoram Civil Courts Act, 2005 (43)Suits by one of several joint mortgagors of immovable property for contribution in respect of money paid by him for the redemption of the mortgaged property;
