Section 28 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
28. Gift of property to a son/daughter leaving family on in dang.
- If a son or daughter leaves his/ her family on in dang as per the desire of the head of the family, the head of the family may give any of his/her property other than such son's or daughter's personal property.Explanation. - 'indang' means a son or daughter leaving his/her father's house for independent and separate establishment or family which is accepted by the head of family.Chapter - VII Will
