Section 3(r) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
(r)"Marriage" means a union of a man and a woman who are both major as husband and wife upon the happening of the following sequence of events :(i)a male suitor conveys a proposal for marriage of a woman through palai to the head of the family of the woman he wants to marry;(ii)if the woman's family accepts the proposal after obtaining the consent of the woman, quantum of man is fixed by the head of bride's family and the date and venue for payment of marriage price and of solemnization of marriage are fixed;(iii)the man pays the marriage price through palai;(iv)on the day marriage is solemnized and at the appointed time, the bride under escort by lawichal leaves her home and family to live with the bridegroom;(v)the Licenced Officer chosen by the parties to administer solemnization of marriage is informed of the intended marriage and is duly solemnized;(vi)when the marriage has been done in accordance with the customary rites and procedures as mentioned above or as per marriage solemnised by the Licenced Officer, the marriages becomes complete and binding;
