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 30] [Entire Act] State of Mizoram - Subsection Section 30(2) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014 (2)to grant probate of the original will produced before him by the executor regardless of the place where the property situates.
