Section 13(1)(vi) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

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State of Mizoram - Subsection

Section 13(1)(vi) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(vi)the respondent has not been heard of as being alive for a period of seven years or more by those persons who would have naturally have heard of the respondent if the respondent had been alive; or

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State of Mizoram - Subsection

Section 13(1)(vi) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014