Muslim Family Laws (Punjab Amendment) Act, 1975
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Muslim Family Laws (Punjab Amendment) Act, 1975 11 of 1975 [11 March 1975] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 9 Of Ordinance No. Viii Of 1961 Muslim Family Laws (Punjab Amendment) Act, 1975 11 of 1975 [11 March 1975] An Act further to amend the Muslim Family Laws Ordinance, 1961, in its application to the Province of the Punjab Preamble.- WHEREAS it is expedient further to amend the Muslim Family Laws Ordinance, 1961, in its application to the Province of the Punjab, in the manner hereinafter appearing; It is hereby enacted as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Muslim Family Laws (Punjab Amendment) Act, 1975. (2) It shall extend to the whole of the Punjab. (3) It shall come into force at once. 2. Amendment Of Section 9 Of Ordinance No. Viii Of 1961 :- In the Muslim Family Laws Ordinance, 1961, in its application to the Province of the Punjab, in section 9, in sub-section (2), the full- stop occurring at the end shall be replaced by a colon and thereafter the following proviso shall be added, namely:- "Provided that the Commissioner of a Division may, on an application made in this behalf and for reasons to be recorded, transfer an application, for revision of the certificate from a Collector to any other Collector, or Commissioner in his Division".
Act Metadata
- Title: Muslim Family Laws (Punjab Amendment) Act, 1975
- Type: S
- Subtype: Punjab and Haryana
- Act ID: 21806
- Digitised on: 13 Aug 2025