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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(o) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(o)'Man' means marriage price paid by the bridegroom and received by the head of the bride's family. However, marriage price not paid by mutual agreement of the parties does not invalidate the marriage if solemnized under this Act;