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Section 30 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 9 docs - [View All]

Manekbai Nadirshaw Vachha vs Nadirshaw Jamshedji Vachha on 20 February, 1936

Manekbai Nadirshaw Vachha vs Nadirshaw Jamshedji Vachha on 20 February, 1936

Law Relating To Marriage And Divorce Amongst Christians In India

Banoo Jal Daruwalla vs Jal C. Daruwalla on 23 April, 1963

Kamlabai vs Devram Sona Bodgujar on 15 February, 1955


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Central Government Act
30. Liability of husband seizing wife' s property after notice of order.- If the husband, or any creditor of, or person claiming under, the husband, seizes or continues to hold any property of the wife after notice of any such order, he shall be liable, at the suit of the wife (which she is hereby empowered to bring), to return or deliver to her the specific property, and also to pay her a sum equal to double its value.