Section 27 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
27. Share of acquired property.
(1)A woman leaving her husband on mâk' or kawngka sula mâk shall have a share of the acquired property and shall be given a share not exceeding fifty percent of the acquired property.(2)Married couple who have separated on mutual consent will share acquired property as mutually agreed or deemed just and proper.(3)A couple who have separated under clause (iv) or (v) of sub-section (1) of section 13 of the Act shall share the acquired property equally.(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.
