Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Mizoram - Subsection Section 3(a) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 (a)'Acquired property' means any property other than inherited property acquired by any person or by the family by any means;
