Section 31 — Suits for dissolution.
The Parsi Marriage and Divorce Act, 1936.
If a husband or wife shall have been continually absent from his or her wife or husband for the space of seven years, and shall not have been heard of as being alive within that time by those persons who would have naturally heard of him or her, had he or she been alive, the marriage of such husband or wife may, at the instance of either party thereto, be dissolved.Open in Lexace · Ask the AI about this section