Section 3(b) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
(b)'Ancestral property' means a coparcenary property. The property belonging to three male parental ancestors in the unbroken line of ascent viz. the father, grandfather and great grant father, it is not inclusive of maternal ancestral who are also an ancestor of a person. Therefore, property inherited from maternal grandfather is not an ancestral property;
