Section 29(2) in The Parsi Marriage And Divorce Act, 1936
(2)When the defendant shall at such time have left [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).], such suit shall be brought in the Court at the place where the plaintiff and defendant last resided together.
