Section 5 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
5. Settlement of marriage price.
- The marriage price paid through palai shall be recorded in writing as per Schedule I in two copies and are signed by the head of the bride's family and by the palai. One copy is for the bride's family and the other copy for the bridegroom. The main marriage price when received is distributed as man 'ang by the head of the family to different persons mostly near relatives, in the manner shown in Schedule II.
