Indian Matrimonial Causes (War Marriages) Act, 1948

[Act No. 40 of 1948 dated 3rd. September, 1948]

Contents
Sections	Particulars
1	Short title and extent
2	Definitions
3	Application of Act
4	Temporary extension of jurisdiction of High Courts
5	Saving
6	Certain decrees and orders to be recognized
7	Power to make rules
	Footnotes

An Act to confer upon Courts temporary jurisdiction in certain matrimonial causes.

WHEREAS it is expedient to confer upon Courts 1[***] temporary jurisdiction in certain matrimonial causes;

It is hereby enacted as follows:-