Report No. 18

Chapter III

Jurisdiction and Procedure

8. Court to which petition should be made.-

Every petition under this Act shall be presented to the district court within the local limits of whose ordinary original civil jurisdiction-

(a) the respondent is residing at the time of the presentation of the petition, or

(b) the marriage was solemnized, or

(c) the husband and wife last resided together, or

(d) the petitioner is residing at the time of presentation of the petition, provided the respondent is, at that time, residing outside India.

(Cf. section 6, Converts' Act.)
(Compare section 19, H.M.A. and section 31, S.M.A.)