Section 30 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
30. Jurisdiction of the court.
(1)The civil court having original jurisdiction over the area where the legatee resides shall have the power.(2)to grant probate of the original will produced before him by the executor regardless of the place where the property situates.(3)to grant heirship certificate in respect of any property as per Schedule IV(4)to adjudicate upon any dispute arising out of and within the scope of this Act.chapter - VIII Inheritance of Father's (Head of The Family) Property
