Indian Matrimonial Causes (War Marriages) Act, 1948
[Act No. 40 of 1948 dated 3rd. September, 1948]
Contents | |
Sections | Particulars |
1 | Short title and extent |
2 | Definitions |
3 | Application of Act |
4 | Temporary extension of jurisdiction of High Courts |
5 | Saving |
6 | Certain decrees and orders to be recognized |
7 | Power to make rules |
Footnotes |
An Act to confer upon Courts temporary jurisdiction in certain matrimonial causes.
WHEREAS it is expedient to confer upon Courts 1[***] temporary jurisdiction in certain matrimonial causes;
It is hereby enacted as follows:-