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Parsi Marriage and Divorce Act, I936 24. Appointment of delegates (1) The State Governments shall, in the Presidency-towns and districts subject to their respective Governments, respectively appoint persons to be delegates to aid in the adjudication of cases arising under this Act, after giving the local Parsis an opportunity of expressing their opinion in such manner as the respective Governments may think fit. (2) The persons so appointed shall be Parsis, their names shall be published in the Official Gazette and their number shall, within the local limits of the ordinary original. civil jurisdiction of a High Court, be not more than thirty, and in districts beyond such limits, not more than twenty.    |
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