Section 122 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
122. Liberty to parties to marry again.
- When six months after the date of an order of a High Court confirming the decree for a dissolution of marriage made by a District Court have expired ; orwhen six months after the date of any decree of a High Court dissolving a marriage have expired, and no appeal has been presented against such decree to the High Court in its appellate jurisdiction ; orwhen in the result of any such appeal any marriage is declared to be dissolved ;but not sooner, it shall be lawful for the respective parties to the marriage to marry again, as if the prior marriage had been dissolved by death.
