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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Mizoram - Subsection

Section 29(5) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(5)The testator and the witnesses must put their signatures to the will in the presence of all of them. If the testator cannot write, then the testator must put his thumb impression.