Report No. 96

2.4. Hindu Widows Remarriage Act, 1856.-

Special observations are necessary as regards one of the Central Acts, namely, the Hindu Widow's Remarriage Act, 1856. This is an enactment on which the Law Commission has already forwarded a report.1 The Commission, after a detailed consideration of various relevant Central Acts, recommended repeal of the Act of 1857 in its Report on the subject. The Report has now been implemented. Hence, the Act need not be discussed.

1. Law Commission of India, 81st Report (Hindu Widows' Remarriage Act, 1856).