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Dissolution of Muslim Marriage Act 1939

1 Short title and extent
2 Grounds for decree for dissolution of marriage
3 Notice to be served on heirs of the husband, when the husband’s whereabouts are not known
4 Effect of conversion to another faith
5 Right to dower not to be affected
6 Repeal of Section 5 of Act 26 of 1937

An Act to consolidate and clarify the provisions of Muslim law relating to suits for dissolution of marriage by women married under Muslim law and to remove doubts as to the effect of the renunciation of Islam by a married Muslim woman on her marriage tie.

Whereas it is expedient to consolidate and clarify the provisions of Muslim law relating to suits for dissolution of marriage by woman married under Muslim law and to remove doubts as to the effect of the renunciation of Islam by married Muslim woman on her marriage tie; it is hereby enacted as follows:



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