Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Mizoram - Subsection

Section 27(4) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(4)A person who has deserted the family under clause (ix) of sub-section (1) of section 13 of the Act shall have no share over the acquired property.Explanation. - 'Kawngka sula mak' means when a man find a girl, he prefers to his wife and divorces his wife on the same day or after some period of time marriage the girl, the divorce is known as kawngka sula mak. The literal meaning of Kawngka sula mak is to marry another wife in which the old wife goes out of the door and the new wife comes in.