Section 18 — Constitution of Special Courts under the Act.
The Parsi Marriage and Divorce Act, 1936.
For the purpose of hearing suits under this Act, a Special Court shall be constituted in each of the Presidency-towns of Calcutta, Madras and Bombay, and in such other places in the territories of the several State Governments as such Governments respectively shall think fit.Open in Lexace · Ask the AI about this section