Section 15 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
15. Power of the court to pronounce decree for dissolving marriage.
- In case the court is satisfied on the evidence that the case of the petitioner has been proved, and does not find that the petitioner has been in any manner accessory to, or conniving at the going through of the said form of marriage, or has condoned the adultery complained of, the court shall pronounce a decree, and grant a Certificate of Divorce as in Schedule III declaring such marriage to be dissolved.Chapter - IV Welfare Matters
