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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Mizoram - Subsection

Section 31(4) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(4)If the Head of the Family has no son, then the property will be divided equally between the surviving wife of the Head of the Family and the unmarried daughters who are living with the surviving wife.