Section 20 in The Parsi Marriage And Divorce Act, 1936
20. Parsi District Matrimonial Courts
.Every Court so constituted at a place other than a Presidency-town shall be entitled the Parsi District Matrimonial Court of such place. Subject to the provisions contained in section 21, the local limits of the jurisdiction of such Court shall be conterminous with the limits of the district in which it is held. The Judge of the principal Court of original civil jurisdiction at such place shall be the Judge of such Matrimonial Court, and in the trial of cases under this Act, he shall be aided by five delegates, except in regard to(a)interlocutory applications and proceedings;(b)alimony and maintenance, both permanent as well as pendente lite;(c)custody, maintenance and education of children; and(d)all matters and proceedings other than the regular hearing of cases.
