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(15) in The Mizoram Civil Courts Act, 2005 (15)A suit to recovery from a person to whom compensation has been paid under the Land Acquisition Act for the time being in force the whole or any part of the compensation;
