MAJORITY ACT, 1977
(1920 A. D.)
( Act No. XXVI of Svt. 1977 )
1
MAJORITY ACT, 1977 (1920 A. D.) 617
THE MAJORITY ACT, 1977 (1920 A. D.)
ACT No. XXVI of Samvat 1977
CONTENTS
Preamble. Section.
1. Short title and extent and commencement.
2. Savings.
3. Age of majority of person domiciled in State.
4. Age of majority how computed. ——————
2
MAJORITY ACT, 1977 (1920 A. D.) 619
THE MAJORITY ACT, 1977 (1920 A. D.)
(Act No. XXVI of Samvat 1977) [Sanctioned by His Highness the Maharaja Sahib Bahadur per Chief Minister's endorsement No. 8372, dated 11th September, 1920 read with State Council Resolution No. 1, dated 8th April, 1925. (Notification No. 14-L/81).]
An Act to amend the law respecting the age of majority. Preamble.—Whereas in the case of persons domiciled in the State, it is expedient1[to specify the age of majority] ; It is hereby enacted as follows :—
1. Short title, extent and commencement.-- (1) This Act may be called the Majority Act, 1977.
(2) It extends to the whole of Jammu and Kashmir State. It shall come into force on the 1st day of Baisakh, 1978.
2. Savings.-- Nothing herein contained shall affect—
(a) the capacity of any person to act in the following matters, namely,— marriage, dower, divorce, and adoption ;
(b) the religion or religious rites and usages of any class of the State subjects in the State ; or
(c) the capacity of any person who, before this Act comes into force, has attained majority under the law applicable to him. 2 [3. Age of majority of persons domiciled in the State.--Every person domiciled in the State shall attain the age of majority on his completing the age of eighteen years and not before].
4. Age of majority how Computed.-- In computing the age of any per- son, the day on which he was born is to be included as a whole day, and he
3
620 MAJORITY ACT, 1977 (1920 A. D.)
shall be deemed to have attained majority,1[ x x x x] at the begining of the eighteenth anniversary of that day.
2 [x x x].
-------
4