Section 93 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
93. Deserted wife may apply to Court for protection.
- Any wife may, when deserted by her husband, present a petition to the District Court at any time after such desertion, for an order to protect any property which she may have acquired or may acquire, and any property of which she may have become possessed or may become possessed after such desertion, against her husband or his creditors or any person claiming under him.
