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Convert's Marriage Dissolution Act, 1866 Foot Notes 1. The Act has not been extended to the State of Manipur, vide Act No. 30 of 1950; has been repealed in its application to Bellary district by Mysore Act No. 14 of 1955; has been extended to Dadra and Nagar Haveli by Reg. 6 of 1963. 2. The word "Native" omitted by the A.O. 1950. 3. In its application to Pondicherry, after section 1, insert- "2. Saving.- Nothing contained in this Act shall apply to the Renouncants of the Union territory of Pondicherry"- (Vide Act No. 26 of 1968). 4. Substituted by the A.O. 1950, for the words "the Provinces" which had been substituted by the A.O. 1948, for the words "British India". 5. Substituted by the A.O. 1950, for the words "Native law". 6. The paragraph relating to "Number" omitted by Act No. 10 of 1914, and the definition of "High Court" omitted by the A.O. 1937. 7. The words "shall bear a stamp of two rupees, and" omitted by Act No. 7 of 1870 8. The words and figures "or in Acts Nos. XXV of 1864 and V of 1865" omitted by Act No. 16 of 1874. 9. The words "and no Clergyman of such Church shall be liable to any suit or penalty under the provisions of either of the two Acts last hereinbefore mentioned, for solemnizing any such marriage" omitted by Act No. 16 of 1874. 10. Substituted by the A.O. 1948. 11. Substituted by the A.O. 1950, for the words "all the Provinces of India". 12. Substituted by Act No. 48 of 1959, w.e.f. 1st. February, 1960. 13. The words "Rs. two" omitted by Act No. 12 of 1891.    |
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