Section 19 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
19. Court to which petition should be made.
- Every petition under this Act shall be presented to the court within the local limits of whose original jurisdiction -(i)the marriage was solemnized; or(ii)the respondent, at the time of the presentation of the petition resides; or(iii)the parties to the marriage last resided together;
