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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1)(i) in Tamil Nadu Marumakkattayam Act, 1932

(i)if the place where the marriage was contacted or the respondent has a permanent dwelling or actually and voluntarily resides or carries on business or personally works for gain, at the time the petition is presented, is situated within the local limits of the jurisdiction of the Court of a District Munsif, in such Court;