Playlists in this Section

The Dissolution of Muslim Marriages Act, 1939

Latest Uploaded Cases

Description

Legal Section

5. Rights to dower not to be affected. —

Nothing contained in this Act shall affect any right which a married woman may have under Muslim law to her dower or any part thereof on the dissolution of her marriage. 6. [Repeal of section 5 of Act 26 of 1937.] Rep. by the Repealing and Amending Act, 1942 (25 of 1942), s. 2 and the First Schedule . 3

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.