Section 11 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
11. Marriage Certificate.
(1)A certificate of marriage is to be issued by the Licenced Officer who administers solemnization and the certificate so issued will be the conclusive proof of marriage.(2)In the certificate so issued, the words 'See section 7 of the Mizo Marriage, Divorce and Inheritance of Property Act, 2014' or In accordance with the Mizo Marriage, Divorce and Inheritance of Property Act, 2014' must be inserted as a mark of judicial authentication.(3)In case of others, a certificate issued after settlement of Marriage Price vide Schedule I and duly registered under the Mizoram Compulsory Registration of Marriages Act, 2007 shall be a conclusive proof of Marriage.
