Section 31 — Certain suits not to be tried by village courts.

No suit shall lie in any village court— (a) on a balance of partnership account, (b) for a share or part of a share under an intestacy of for a legacy or part of a legacy under a will, (c) by or against the Government or public officers in their official capacity, (d) by or against minors or persons of unsound mind. (e) for the assessment, enhancement, reduction, abetment, apportionment, or recovery of rent of immovable property. (f) for recovery of immovable property, or (g) for enforcement or redemption of a mortgage of immovable property.

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