Section 110 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
110. Power to make such orders after decree or confirmation.
- The High Court, after a decree absolute for dissolution of marriage, and the District Court, after a decree for dissolution of marriage or of nullity of marriage has been confirmed,may, upon application by petition for the purpose, make from time to time all such orders and provision, with respect to the custody, maintenance and education, of the minor children, the marriage of whose parents was the subject of the decree, or for placing such children under the protection of the said Court, as might have been made by such decree absolute or decree (as the case may be), or by such interim orders as aforesaid .Procedure
