Indian Divorce Act, 1869
54. Power to adjourn
The court may, from time to time, adjourn the hearing of any petition under this Act, and may require further evidence thereon if it sees fit so to do.
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Indian Divorce Act, 1869 54. Power to adjourn The court may, from time to time, adjourn the hearing of any petition under this Act, and may require further evidence thereon if it sees fit so to do. |
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