Hindu Marriage Act, 1955

ACT NO.25 OF 1955

Contents
Sections	Particulars
Preliminary
1	Short title and extent
2	Application of Act
3	Definitions
4	Over-riding effect of Act
Hindu Marriages
5	Conditions for a Hindu marriage
6	Guardianship in marriage
7	Ceremonies for a Hindu marriage
8	Registration of Hindu marriages
Restitution Of Conjugal Rights And Judicial Separation
9	Restitution of conjugal rights
10	Judicial separation
Nullity Of Marriage And Divorce
11	Void marriages
12	Voidable marriages
13	Divorce
14	No petition for divorce to be presented within three years of marriage
15	Divorced persons when may marry again
16	Legitimacy of children of void and voidable, marriages
17	Punishment of bigamy
18	Punishment for contravention of certain other conditions for a Hindu marriage
Jurisdiction And Procedure
19	Court to which petition should be made
20	Contents and verification of petitions
21	Application of Act 5 of 1908
22	Proceedings may be in camera and may not be printed or published
23	Decree in proceedings
24	Maintenance pendente lite and expenses of proceedings
25	Permanent alimony and maintenance
26	Custody of children
27	Disposal of property Enforcement of, and appeal from, decrees and orders
28	Enforcement of, and appeal from, decrees and orders
Savings And Repeals
29	Savings
30	Repeals

[18th May, 1955]

An Act to amend and codify the law relating to marriage among Hindus.

BE it enacted by Parliament in the Sixth Year of the Republic of India as follows:-