Section 21 in The Jammu and Kashmir Hindu Marriage Act, 1980
21. Court to which petition shall be presented.
- Every petition under this Act shall be presented to the district court within the local limits of whose ordinary original civil jurisdiction-(i)the marriage was solemnized, or(ii)the respondent at the time of the presentation of the petition resides, or(iii)the parties to the marriage last resided together, or(iv)the petitioner's wife is residing at die time of the presentation of the petition, in a case where the respondent is at that time, residing outside the territories to which this Act extends, or has not been heard of as being alive for a period of seven years or more by those persons who would naturally have heard of him if he were alive.
