Section 7 in Uttarakhand Freedom of Religion Act, 2018
7. Court to which petition shall be presented.
- Every petition under Section 6 shall be presented to the family court or where family court is not established, the court having jurisdiction to try such case within the local limits-(i)the marriage was solemnized; or(ii)the respondent, at the time of the presentation of the petition, resides; or(iii)the parties to the marriage last resided together; or(iv)in case the wife is the petitioner, where she is residing on the date of presentation of the petition.
