Section 5 in The Converts' Marriage Dissolution Act, 1866
5. When convert deserted by her husband may sue .-If a [* * *] wife change her religion for Christianity, and if in consequence of such change her [* * *] [ The word " Native" omitted by A.O. 1950.] husband, for the space of six continuous months, desert or repudiate her, she may sue him for conjugal society.
