Section 35 in The Converts' Marriage Dissolution Act, 1866
35. [ Extent of Act .This Act extends to [the whole of India [except the State of Jammu and Kashmir and the Union territory of Manipur].]
THE FIRST SCHEDULE(See section 7)FORM OF PETITIONStamp[* * *] [The words "Rs. two" printed below the word "Stamp" repealed by Act 12 of 1891, Section 2 and Sch. I.]To the Judge of the Civil Court ofThe.................................................day of ...............................20.......The petition of A.B. .................................... of ...................Sheweth :-
