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Family Courts Act, 1984

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II Family Courts
3 Establishment of Family Courts
4 Appointment of Judges
5 Association of social welfare agencies, etc.
6 Counselors, officers and other employees of Family Courts
Chapter III Jurisdiction
7 Jurisdiction
8 Exclusion of jurisdiction and pending proceedings
Chapter IV Procedure
9 Duty of Family Court to make efforts for settlement
10 Procedure generally
11 Proceedings to be held in camera
12 Assistance of medical and welfare experts
13 Right to legal representation
14 Application of Indian Evidence Act, 1872
15 Record of oral evidence
16 Evidence of formal character on affidavit
17 Judgment
18 Execution of decrees and orders
Chapter V Appeal And Revision
19 Appeal
Chapter VI Miscellaneous
20 Act to have overriding effect
21 Power of High Court to make rules
22 Power of the Central Government to make rules
23 Power of the State Government to make rules

Power of the State Government to make rules

An Act to provide for the establishment of Family Courts with a view to promote conciliation in, and secure speedy settlement of, disputes relating to marriage and family affairs and for matters connected therewith

Be it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:-



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