Parsi Marriage and Divorce Act, I936
50. Settlement of wife's property for benefit of children
In any case in which
the Court shall pronounce a decree of divorce or judicial separation for
adultery of the wife, if it shall be made to appear to the Court that the wife
is entitled to any property either in possession or reversion, the Court may
order such settlement as it shall think reasonable to be made of any part of
such property, not exceeding one half thereof, for the benefit of the children
of the marriage or any of them.