Jubbulpore and Chhattisgarh Divisions (Divorce Proceedings Validation) Act, 19351
| [Act No. 13 of 1935] | [30th September, 1935] |
Passed by the Indian Legislature.
An Act to remove certain doubts and to validate certain proceedings of the High Court of Judicature at Allahabad.
Whereas it is expedient to remove certain doubts as to the jurisdiction of the Court of the Judicial Commissioner of the Central Provinces under the Indian Divorce Act (IV of 1869) after the 31st August, 1923;
And whereas it is also expedient to validate certain proceedings taken by the High Court of Judicature at Allahabad under the said Act during the period from the 31st August, 1923, up to the commencement of this Act;
It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 30th September, 1935.
1. Short title.- This Act may be called the "Jubbulpore and Chhattisgarh Divisions (Divorce Proceedings Validation) Act, 1935".
2. Declaration as to jurisdiction of Court of Judicial Commissioner of the Central Provinces.- It is hereby declared, for the removal of doubts, that from the 31st August, 1923, the Court of the Judicial Commissioner of the Central Provinees alone has had and alone shall have the jurisdiction of a High Court under the Indian Divorce Act (IV of 1869) within the Jubbulpore and Chhattisgarh Divisions of the Central Provinces.
3. Validation of proceedings of the High Court of Judicature at Allahabad.- All proceedings taken, and all jurisdiction exercised, by the High Court of Judicature at Allahabad, during the period from the 31st August, 1923, up to the commencement of this Act, as a High Court under the Indian Divorce Act (IV of 1869) within the Jubbulpore and Chhattisgarh Divisions of the Central Provinces shall be deemed to be as good and valid in law as if such proceedings had been taken and jurisdiction exercised by the Court of the Judicial Commissioner of the Centra] Provinces.