Section 18 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
18. Liberty of parties to marry again.
- Where a decree for dissolution or nullity of marriage has been passed and either the time for appeal has expired without an appeal having been presented to any court including the Supreme Court or, an appeal has been presented but has been dismissed and the decree or dismissal has become final, it shall be lawful for either party to the marriage to marry again, or when a person become single after the death of his/her spouse.Chapter - V Jurisdiction
