Section 17 in The Converts' Marriage Dissolution Act, 1866
17. Decree in case of male respondent refusing to cohabit on grounds of petitioner's change of religion .-If the respondent be a male, and in answer to the interrogatories of the Judge or Commissioners, as the case may be, shall refuse to cohabit with the petitioner, the Judge, if upon consideration of the respondent's answers and of the facts which may have been proved by the petitioner, he shall be of opinion that the ground for such refusal is the petitioner's change of religion, shall adjourn the case for a year.
At the expiration of such adjournment, the petitioner shall again appear in Court; and if the respondent on being interrogated by the Judge or Commissioners, as the case may be, again refuse to cohabit with the petitioner, the Judge shall thereupon pass such a decree as last aforesaid:Proviso .-Provided that if the petitioner shall so desire (but not otherwise), the proceedings in the suit shall, mutatis mutandis , be the same as in the case of a female respondent.
