Married Womens Property Act, 1874

[Act No. 3 of 1874 dated 24th. February, 1874]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title
2	Extent and application
3	Commencement- Repealed by the Repealing Act, 1876
4	Married Womens earnings to be their separate property
Chapter III	Insurances By Wives And Husbands
5	Married woman may effect policy of insurance
6	Insurance by husband for benefit of wife
7	Married women may take legal proceedings
8	Wife's liability for postnuptial debts
Chapter V	Husband's Liability For Wife's Debts
9	Husband not liable for wife's antenuptial debts
Chapter VI	Husband's Liability For Wife's Breach Of Trust Or Devastation
10	Extent of husband's liability for wife's breach of trust or devastation
	Footnotes

An Act to explain and amend the law relating to certain married women, and for other purposes.

WHEREAS it is expedient to make such provision as hereinafter appears for the enjoyment of wages and earnings by women married before the first day of January ,. 1866, and for insurances on lives by persons married before or after that day:

AND WHEREAS by the Indian Succession Act, 1865 (10 of 1865), section 4 it is enacted that no person shall by marriage acquire any interest in the property of the person whom he or she marries, nor become incapable of doing any act in respect of his or her own property, which he or she could have done, if unmarried.

AND WHEREAS by force of the said Act all women to whose marriages it applies are absolute owners, of all property vested in, or acquired by, them, and their husbands do not by their marriage acquire any interest in such property, but the said Act does not protect such husbands from liabilities on account of the debts of their wives contracted before marriage, and does not expressly provide for the enforcement of claims by or against such wives;