Section 4 in Telangana (Application of Central Acts) Act, 1952
4. Effect of conversion to another faith. - The renunciation of Islam by a married Muslim woman or her conversion to a faith other than Islam shall not by itself operate to dissolve her marriage:
Provided that after such renunciation, or conversion the woman shall be entitled to obtain a decree for the dissolution of her marriage on any of the grounds mentioned in section (2):Provided further that the provisions of this section shall not apply to a woman converted to Islam from some other faith who re-embraces her former faith.
