Parsi Marriage and Divorce Act, I936

[Act No. 3 of 1936 dated 23rd. April, 1936]

Contents
Sections	Particulars
I	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Requisites to validity of Parsi marriages
4	Remarriage when unlawful
5	Punishment of bigamy
6	Certificate and registry of marriage
7	Appointment of Registrar
8	Marriage register to be open for public inspection
9	Copy of certificate to be sent to Registrar-General of Births, Deaths and Marriages
10	Registration of divorces
11	Penalty for solemnizing marriage contrary to section 4
12	Penalty for priest's neglect of requirements of section 6
13	Penalty for omitting to subscribe and attest certificate
14	Penalty for making, etc., false certificate
15	Penalty for failing to register certificate
16	Penalty for secreting, destroying or altering register
17	Formal irregularity not to invalidate marriage
III	Parsi Matrimonial Courts
18	Constitution of Special Courts under the Act
19	Parsi Chief Matrimonial Courts
20	Parsi District Matrimonial Courts
21	Power to alter territorial jurisdiction of District Courts
22	Certain districts to be within jurisdiction of the Chief Matrimonial Court
23	Court seals
24	Appointment of delegates
25	Power to appoint new delegates
26	Delegates to be deemed public servants
27	Selection of delegates under sections 19 and 20 to be from those appointed under section 24
28	Practitioners in Matrimonial Courts
29	Courts in which suits to be brought
IV	Matrimonial Suits
30	Suits for nullity
31	Suits for dissolution
32	Grounds for divorce
32A	Non-resumption of cohabitation or restitution of conjugal rights within one year in pursuance of a decree to be ground for divorce
32B	Divorce by mutual consent
33	Joining of co-defendant
34	Suits for judicial separation
35	Decrees in certain suits
36	Suit for restitution of conjugal rights
37	Counterclaim by defendant for any relief
38	Documentary evidence
39	Alimony pendente lite
40	Permanent alimony and maintenance
41	Payment of alimony to wife or to her trustee
42	Disposal of joint property
43	Suits to be heard in camera and may not be printed or published
44	Validity of trial
45	Provisions of Civil Procedure Code to apply to suits under the Act
46	Determination of questions of law and procedure and of fact
47	Appeal to High Court
48	Liberty to parties to marry again
V	Children Of TheParties
49	Custody of children
50	Settlement of wife's property for benefit of children
VI	Miscellaneous
51	Superintendence of High Court
52	Applicability of provisions of the Act
53	Repeal- Repealed by the Repealing and Amending Act, 1937
Schedule I	Table of prohibited degrees of consanguinity and affinity
	Foot Notes

An Act to amend the law relating to marriage and divorce among Parsis.

WHEREAS it is expedient to amend the law relating to marriage and divorce among Parsis;

It is hereby enacted as follows:-