Section 2 in Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007
2. Application of Personal Law to Masliafs.
- Notwithstanding any customs or usages to the contrary, in all questions regarding intestate succession, special property of females, including personal properly inherited or obtained under contract or gift or any other provision of Personal Law, marriage, dissolution of marriage, including talaq, ila, Zibar lain, khula and muharaat, dower, guardianship, gifts, trusts and trust properties, the rule of decision in cases where the parties are Muslims shall be the Muslim Personal Law (Shariat).
