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] [Entire Act] State of Mizoram - Section Section 36 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 36. Obligation of legal heir. - A person who inherits property cannot disown himself or herself of the liabilities left by the person whose property he/she inherits.
