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

State of Mizoram - Subsection

Section 32(42) in The Mizoram Civil Courts Act, 2005

(42)A suit for contribution by a sharer in joint property in respect of a payment made by him of money due from a co-sharer or by a manager of joint property, or a member of an undivided family in respect of a payment made by him on account of the property or family;