Section 96 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
96. Liability of husband seizing wife's property after notice of order.
- If the husband, or any creditor of, or person claiming under, the husband, seizes or continues to hold any property of the wife after notice of any such order, he shall be liable, at the suit of the wife (which she is hereby empowered to bring), to return or deliver to her the specific property, and also to pay her a sum equal to double its value.
