Section 4 in The Converts' Marriage Dissolution Act, 1866
4. When convert deserted by his wife may sue for conjugal society .-If a [* * *] husband changes his religion for Christianity, and if in consequence of such change his [* * *] [ The word " Native" omitted by A.O. 1950.] wife, for the space of six continuous months, desert or repudiate him, he may sue her for conjugal society.
