MUSLIM PERSONAL LAW (SHARIAT)
APPLICATION ACT, 2007
(Act No. IV of 2007)
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THE JAMMU AND KASHMIR MUSLIM PERSONAL LAW
(SHARIAT ) APPLICATION ACT, 2007
(Act No. IV of 2007
CONTENTS
Section.
1. Short title and commencement.
2. Application of personal law to Muslims.
3. Appeal.
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THE JAMMU AND KASHMIR MUSLIM PERSONAL
LAW (SHARIAT) APPLICATION ACT, 2007
(Act No. IV of 2007.)
[Received the assent of the Governor on 21st February 2007 and pub- lished in the Government Gazette dated 26th February, 2007.] An Act to make provisions for the application of the Muslim Personal Law (Shariat) to Muslims of the State of Jammu and Kashmir. Be it enacted by the Jammu and Kashmir State Legislature in the Fifty- eight Year of the Republic of India as follows :--
1. Short title and commencement . --(1) This Act may be called the Jammu and Kashmir Muslim Personal Law (Shariat) Application Act 2007.
(2) It shall come into force from the date of its publication in the Government Gazette.
2. Application of personal law to Muslims.-- Notwithstanding any customs or usages to the contrary, in all questions regarding intestate succession, special property of females, including personal property inherited or obtained under contract or gift or any other provision of Personal Law, marriage, dissolution of marriage, including talaq, ila, zihar, lain, khula and mubarrat, dower, guardianship, gifts, trusts and trust properties, the rule of decision in cases where the parties are Muslims shall be the Muslim Personal Law (Shariat).
3. Appeal.-- The provisions of the Sri Partap Jammu and Kashmir Laws Consolidation Act, Samvat 1977 (1920 A.D.) shall be repealed in so far as they are inconsistent with the provisions of this Act.
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