The Converts Marriage Dissolution Act, 1866

[Act No. 21 of 1866 dated 2nd. April, 1866]

Contents
Sections	Particulars
1	Short title
2	Commencement of Act-Repealed by the Repealing Act, 1874
3	Interpretation-clause
4	When convert deserted by his wife may sue for conjugal society
5	When convert deserted by her, husband may sue
6	Court in which suit shall be brought
7	Suit to be commenced by verified petition
8	On service of petition, citation to respondent
9	Form of citation
10	Service of citation
11	Penalty on respondent not obeying citation
12	Points to be proved on appearance of petitioner
13	First interrogation of respondent
14	Interrogations by Judge may be public or private
15	Procedure when female respondent refuses to cohabit with petitioner Adjournment for a year. Interview
16	Procedure on expiration of adjournment. Interrogation of respondent
17	Decree in case of male respondent refusing to cohabit on grounds of petitioner's change of religion
18	Decree if respondent so refuse in case of unconsummated marriage, either party being impubes at time of marriage
19	Liberty to parties to marry again
20	Judge to order commission to issue for examination of exempted persons
21	Proof of marriage and desertion or repudiation of petitioner in consequence of conversion
22	Civil Procedure Code applied
23	Dismissal of suit if either party under age required by Act, or if parties cohabiting, or respondent willing to cohabit
24	Revival of suit after such dismissal
25	Petitioner's cruelty or adultery to bar suit
26	Male petitioner's cohabitation with one of several wives to bar suit
27	Dissolution of marriage not to affect status or right of children
28	Power to Court to award alimony
29	No appeal under Act; but Judge may state case raising question whether conversion has dissolved marriage
30	Case to state necessary facts and documents, and suit to be stayed
31	Case to be decided by three Judges
32	High Court may refer case to Judge for additions or alterations
33	High Court may decide question raised, and Judge shall dispose of case accordingly
34	Saving of Roman Catholic marriage
35	Extent of Act
The First Schedule	Form Of Petition
	Foot Notes

An Act to legalize under certain circumstances, the dissolution of marriages of 2[***] Converts to Christianity.

WHEREASit is expedient to legalize, under certain circumstances, the dissolution of marriages of 2[***] Converts to Christianity deserted or repudiated on religious grounds by their wives or husbands;

It is enacted as follows:-