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 29] [Entire Act] State of Mizoram - Subsection Section 29(4) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 (4)The witnesses to the will must have attained majority under the law in force and they must be of sound mind.
