Section 31(10) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
(10)The personal property left by unmarried son who died while he was in his father's house and having no issue will be inherited by his surviving father. If the father had died, his surviving mother will inherit. If both the father and the mother had died, the surviving youngest brother will inherit. If there is no surviving brother, the youngest surviving sister will inherit. If he had a survivingsawn son or daughter, the son will inherit. If he had a surviving daughter but no son, the surviving daughter will inherit, provided that sawn man was paid.
