Section 31 in The Rajasthan High Court Ordinance 1949
31. Matrimonial jurisdiction.
- The High Court shall have jurisdiction within the State in matters matrimonial between the subjects of the State possessing the Christian religion:Provided always that nothing herein contained shall be held to interfere with the exercise of any jurisdiction in matters matrimonial by any Court lawfully possessed of that jurisdiction by virtue of any law for the time being in force.
