Section 34 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
34. Right of son on in dang and of married daughter.
- The son who has left his father's house on in dang and the married daughter will have no share of the property left by their father or mother except as provided in sections 31 and 32.Explanation. - For the purpose of inheritance, the son even if married or unmarried daughter living in another village, town or city or in a foreign country for employment, service or profession is not in dang.
