Section 29(3) in The Parsi Marriage And Divorce Act, 1936
(3)In any case, whether the defendant resides in [the territories to which this Act extends] [Substituted by Act 3 of 1951, Section 3 and Sch., for certain words (w.e.f. 1.4.1951).] or not, such suit may be brought in the Court at the place where the plaintiff resides or at the place where the plaintiff and the defendant last resided together, if such Court, after recording its reasons in writing, grants leave so to do.IVMatrimonial Suits
