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Union of India - Section
Section 7 in The Converts' Marriage Dissolution Act, 1866
7.
/410[2nd April, 1866]An Act to legalise, under certain circumstances, the dissolution of marriages of [* * *] [ The word " Native" omitted by A.O. 1950.] Converts to Christianity.| *This Act has been declared to be in force in the whole of India except as regards the Scheduled Districts, by the Laws Local Extent Act (XV of 1874), Section 3.It has been declared in force in the Sonthal Parganas by the Sonthal Parganas Settlement Regulation (III of 1872), Beng. Code, Vol. I.It has been extended to the new Provinces and merged States by the Merged States (Laws) Act (LIX of 1949) and to the States of Tripura and Vindhya Pradesh by the Union Territories (Laws) Act (XXX of 1950).This Act has been extended to the Union territory of Dadra and Nagar Haveli by Regulation (VI of 1963) and to the Union territory of Pondicherry by the Pondicherry (Extension of Laws) Act (XXVI of 1968).This Act has not been extended to the State of Manipur-See Act (XXX of 1950), Section 3(2) and Schedule. |