JAMMU AND KASHMIR MUSLIM PERSONAL LAW (SHARIAT)
APPLICATION ACT, 2007 [REPEALED] THE JAMMU AND KASHMIR MUSLIM PERSONAL LAW (SHARIAT)
APPLICATION ACT, 2007 [REPEALED] [Act No. 4 of 2007] 19th February 2007] An Act to make provisions for the application of the Muslim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-eighth Year of the Republic of India
as follows :- (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. 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 mubaraat,
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). The provisions of the
ShriPartap 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shall be repealed in so far as they are inconsistent with the provisions of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.
Preamble - THE JAMMU AND KASHMIR MUSLIM PERSONAL LAW (SHARIAT)
APPLICATION ACT, 2007 [REPEALED]PREAMBLE