Section 40(iii) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
(iii)Nothing contained in this Act shall affect any proceeding under any law for the time being in force for declaring any marriage to be null and void or for annulling or dissolving any marriage or for judicial separation pending at the commencement of this Act, and any such proceeding may be continued and determined as if this Act had not been passed.
