Section 2 in THE MARRIED WOMEN’S PROPERTY ACT, 1874
2. Extent and application.— 3[It extends to the whole of India except the State of Jammu and Kashmir*.]
But nothing herein contained applies to any married woman who at the time of her marriageprofessed the Hindu, Muhammadan, Buddhist, Sikh or Jain a religion, or whose husband, at the time of such marriage, professed any of those religions.And the 4[State Government] may from time to time, by order, either retrospectively from thepassing of this Act or prospectively, exempt from the operation of all or any of the provisions of thisAct the members of any race, sect or tribe or part of a race, sect or tribe, to whom it may consider itimpossible or inexpedient to apply such provisions.The 4[State Government] may also revoke any such order, but not so that the revocation shall haveany retrospective effect.All orders and revocations under this section shall be published in the Official Gazette.
