Section 2 in The Parsi Marriage And Divorce Act, 1936
2. Definitions.
In this Act, unless there is anything repugnant in the subject or context,(1)Chief Justice includes senior Judge;(2)Court means a Court constituted under this Act;(3)to desert, together with its grammatical variations and cognate expressions, means to desert the other party to a marriage without reasonable cause and without the consent, or against the will, of such party;(4)grievous hurt means(a)emasculation;(b)permanent privation of the sight of either eye;(c)permanent privation of the hearing of either ear;(d)privation of any member or joint;(e)destruction or permanent impairing of the powers of any member or joint;(f)permanent disfiguration of the head or face; or(g)any hurt which endangers life;(5)husband means a Parsi husband;(6)marriage means a marriage between Parsis whether contracted before or after the commencement of this Act;(7)a Parsi means a Parsi Zoroastrian;(8)priest means a Parsi priest and includes Dastur and Mobed; and(9)wife means a Parsi wife.IIMarriages Between Parsis
