The Dissolution of Muslim Marriages Act, 1939

6 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title and extent.
• Section 2 — Grounds for decree for dissolution of marriage
• Section 3 — Notice to be served on heirs of the husband when the husband’s whereabouts are not known.
• Section 4 — Effect of conversion to another faith.
• Section 5 — Rights to dower not to be affected.
• Section 6 — Repealed.