Section 73(1) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(1)Nothing contained in this Chapter shall authorise the High Court or the District Court to grant any relief under this chapter except where the petitioner or respondent professes the Christian religion,or to make decrees of dissolution of marriage except where the parties to the marriage are domiciled in the Jammu and Kashmir State at the time when the petition is presented,or to make decrees of nullity of marriage except where the marriage has been solemnised in the Jammu and Kashmir State and the petitioner is resident in the Jammu and Kashmir State at the time of presenting the petition, or to grant any relief under this Chapter other than a decree of dissolution of marriage or of nullity of marriage, except where the petitioner resides in-the Jammu and Kashmir State at the time of presenting the petition.
