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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(1) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(1)If the husband divorces his wife on mak except on ground of adultery or deprivation of her husband of his conjugal right, she will have share over the acquired property of any kind. The personal property of the woman shall not be disturbed.