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] [Entire Act] State of Mizoram - Section Section 35 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 35. Right of a divorced daughter. - A divorced daughter who has returned to her father's or mother's house will be treated as unmarried daughter for the purpose of inheritance.
