Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Mizoram - Subsection Section 31(7) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 (7)In the event of there being no sons, unmarried daughters or wife, then the property will go to the married daughters in equal share.
