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Married Women's Property Act, 1874 Foot Notes 1. The Act has been extended to and brought into force with modification in Dadra and Nagar Haveli by Reg. 6 of 1963, w.e.f . 1st. July, 1965. 2. Substituted by Act No. 61 of 1959, w.e.f . 1st. March, 1960. 3. Substituted by Act No. 38 of 1920, the A.O. 1937 and the A.O. 1950 for the words "G.G. in C.". 4. Omitted by Act No. 39 of 1925. 5. Section 6 renumbered as sub-section (1) thereof by Act No. 13 of 1923. 6. Substituted by the A.O. 1937, the A.O. 1950 and the Adaptation of Laws (No. 2) Order, 1956 for the word "Presidency". 7. See now the relevant provisions of the Official Trustees Act, 1913. 8. See now the Indian Succession Act, 1925 (39 of 1925). 9. Substituted by Act No. 21 of 1929 10. The words "affect any suit instituted before the passing of this Act, nor" omitted by Act No. 12 of 1891. 11. Inserted by Act No. 18 of 1927.    |
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