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State of Mizoram - Section

Section 20 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

20. Reconciliatory matters.

- Before proceeding to grant any relief under this Act, it shall be the duty of the court in the first instance, in every case where it is possible so to do consistently with the nature and circumstances of the case, to make every endeavour to bring about reconciliation between the parties.