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(6) in The Mizoram Civil Courts Act, 2005 (6)A suit by a mortgage of immovable property for the foreclosure of the mortgage or for the scale of the property, or by a mortgage of immovable property for the redemption of the mortgage;
