Section 38 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
38. Right of a predeceased wife to possess house property.
- Even though the legal heirs might have taken their shares of the property left by the deceased father, the surviving wife cannot be deprived of her right to live in and to enjoy the house property of her deceased husband and its appurtenant including the benefits thereof provided however that she remains a chaste widow.
