Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10]

State of Jammu-Kashmir - Act

Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007

JAMMU & KASHMIR
India

Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007

Act 4 of 2007

  • Published on 21 February 2007
  • Commenced on 21 February 2007
  • [This is the version of this document from 21 February 2007.]
  • [Note: The original publication document is not available and this content could not be verified.]
Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007(Act No. 4 of 2007)Last Updated 5th February, 2020[21st February, 2007]An Act to make provisions for the application of the Muslim Personal Law (Sharit) to Muslims of the State of Jammu and Kashmir.Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-eighth Year of the Republic of India as follows: -

1. Short title the commencement.

(1)The Act may be called the Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007.
(2)It shall come into force from the date of its publication in the Government Gazette.

2. Application of Personal Law to Masliafs.

- Notwithstanding any customs or usages to the contrary, in all questions regarding intestate succession, special property of females, including personal properly inherited or obtained under contract or gift or any other provision of Personal Law, marriage, dissolution of marriage, including talaq, ila, Zibar lain, khula and muharaat, dower, guardianship, gifts, trusts and trust properties, the rule of decision in cases where the parties are Muslims shall be the Muslim Personal Law (Shariat).

3. Appeal.

- The provisions of the Shri Partap Jammu and Kashmir Laws Consolidation Act, Samvat 1977 (1920 A.D.) shall be repealed in so far as they are inconsistent with (the provisions of this Act.