Muslim Personal Law (Shariat) Application Act, 1937

[Act No. 26 of 1937 dated 7th. October, 1937]1

Contents
Sections	Particulars
1	Short title and extent
2	Application of Personal Law to Muslims
3	Power to make a declaration
4	Rule-making power
5	Dissolution of marriage by Court in certain circumstances [Repealed by the Dissolution of Muslim Marriages Act, 1939]
6	Repeals
	Foot Notes

An Act to make provision for the application of the Muslim Personal Law ( Shariat ) to Muslims 2[***]

WHEREASit is expedient to make provision for the application of the Muslim Personal Law ( Shariat ) to Muslims 2[***];

It is hereby enacted as follows:-