Section 31(3) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
(3)If any of the son 'A' of the Head of the Family dies before the Head of the Family, then on the death of the Head of the Family, the Head of the Family's properties will be divided between the surviving sons of the Head of the Family who are not In dang' and the surviving wife and the share that would have gone to A would go to A's sons.Provided that the youngest son will get one extra share. Provided further that 'A' was not In dang' or that the children of 'A' were not In dang' at the time of the death of the Head of the Family.
