Section 5 in The High Court of Jharkhand Hindu Marriage Rules, 2017
5.
Every petition, application, affidavit, decree or order under this Act shall be headed by a cause title in Form No. 1 given in the schedule to these rules with such variation as may be necessary and shall be drawn up, so far as possible, in the forms prescribed in the schedule to the Indian Divorce Act, 1869 (4 of 1869).
