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Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage - (10 Sep 2026)

FAMILY

Chhattisgarh High Court held that a private Sharia body has no legal authority to determine marital status or enforce individual rights. While leaving the validity of Talaq-e-Hasan open, it said religious bodies cannot decide or impose a person’s legal status.

Tags : SHARIA BODY; MARITAL STATUS; MUSLIM WOMAN  

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