Section 17 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
17. Duty of the court to consider the welfare of the children.
- In any proceeding under this Act, the court may, from time to time, pass such interim orders and make such provisions in the decree as it may deem fit and proper with respect to the custody, maintenance, education and welfare of minor children, consistent with their wishes wherever possible, and upon application by the petition may also from time to time revoke, suspend or vary any such orders and provisions previously made, and may, if it thinks fit, direct proceeding to be taken for placing such children under the protection of the Court. Guardianship of the child shall also be decided by the Court as per the existing law in force keeping in mind the best interest of the child.Provided that a child below the age of three years shall be in the custody of the mother unless the mother is found unfit by the Court for reasons to be recorded in writing as the custodian of the child.
