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 3] [Entire Act] State of Mizoram - Subsection Section 3(s) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 (s)'Palai' means a person or persons, not less than two in number, appointed by the brigegroom's family as negotiators to negotiate and settle the marriage;
