Section 29 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
29.
(1)A person of sound mind who has attained majority under the law in force, while he/she is fully possessed of his/her clear conscience capable of exercising his/her free will may execute a will in writing in the presence of at least two witnesses as to how all or some or part of his/her property which he/she can alienate during his/her life time be disposed after his/her death.(2)If the testator executes more than one will for the same property, the latter or last one will prevail over the other or others.(3)The making of a will caused by coercion, threat, intimidation or undue influence or fraud is void.(4)The witnesses to the will must have attained majority under the law in force and they must be of sound mind.(5)The testator and the witnesses must put their signatures to the will in the presence of all of them. If the testator cannot write, then the testator must put his thumb impression.(6)If in case the testator or any witness cannot write, he/she must put his/her thumb impression.(7)The legatee will be the executor of the will. If the legatee is a minor, his/her father/mother whoever is alive will be the executor. If his/her parents had both died, his/her legal guardian will be the executor.(8)The Probate of a Will must be made within 5 years from death of the Testator.
