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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(a) in Tamil Nadu Aliyasantana Act, 1949

(a)if the place-
(i)where the marriage was contracted, or
(ii)where the respondent or petitioner at the time of the marriage, had a permanent dwelling or actually and voluntarily resided or carried on business or personally worked for gain, or
(iii)where the respondent or petitioner at the time when the petition is presented has a permanent dwelling or actually and voluntarily resides or carries on business or personally works for gain, is situated within the local limits of the jurisdiction of the Court of a District Munsif, in any such Court;