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Union of India - Section
Section 15 in The Married Women's Property Act, 1874
15.
/720[24th February, 1874]An Act to explain and amend the law relating to certain married women, and for other purposes.It is hereby enacted as follows:-| This Act has been extended to the new provinces and merged States by the Merged States (Laws) Act 59 of 1949 and to the States of Manipur, Tripura and Vindhya Pradesh by the Union Territories (Laws) Act 30 of 1950 as amended by Act 61 of 1959. Manipur and Tripura are full-fledged States now, see Act 81 of 1971, Sections 3 and 4. It has now been extended to the Union territory of Dadra and Nagar Haveli by Regulation 6 of 1963. |