Section 2 in The Muslim Women (Protection Of Rights On Divorce) Act, 1986
2. Definitions
.In this Act, unless the context otherwise requires,(a)divorced woman means a Muslim woman who was married according to Muslim law, and has been divorced by, or has obtained divorce from, her husband in accordance with Muslim law;(b)iddat period means, in the case of a divorced woman,(i)three menstrual courses after the date of divorce, if she is subject to menstruation;(ii)three lunar months after her divorce, if she is not subject to menstruation; and(iii)if she is enceinte at the time of her divorce, the period between the divorce and the delivery of her child or the termination of her pregnancy, whichever is earlier;(c)Magistrate means a Magistrate of the First Class exercising jurisdiction under the Code of Criminal Procedure, 1973 (2 of 1974)in the area where the divorced woman resides;(d)prescribed means prescribed by rules made under this Act.
