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Muslim Personal Law (Shariat) Application Act, 1937 Foot Notes 1. This Act has been amended in Madras by Madras Act 18 of 1949. 2. The words "in the Provinces of India" omitted by the A.O. 1950. 3. Substituted by the A.O. 1950, for the words "all the Provinces of India". 4. Substituted by the Miscellaneous Personal Laws, (Extension) Act, 1959, w.e.f . 1st. February, 1960. 5. The words "excluding the North-West Frontier Province" omitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948. In its application to Pondicherry , in section 1, after sub-section (2), the following shall be inserted- Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry ."-(Vide Act 26 of 1968). 6. Substituted by the Adaptation of Laws (No.3) Order, 1956, for the words "a Part A State or a Part C State". 7. Substituted by the Muslim Personal Law (Shariat ) Application (Amendment) Act, 1943 (16 of 1943), for the words "this Act". 8. Substituted by the Adaptation of Laws Order 1950, for the words "Provincial". 9. Substituted by the Muslim Personal Law (Shariat ) Application (Amendment) Act, 1943, for the words "Provisions". 10. The brackets, figures and words "(3) Section 37 of the Bengal, Agra and Assam Civil Courts Act, 1887" omitted by the Muslim Personal Law ( Shariat ) Application (Amendment) Act, 1943. This omission has the effect of reviving the operation of section 37 of that Act.    |
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