Report No. 22
38. Divorce-other suggestions.-
Apart from the above, some suggestions have been made touching matters of detail, such as that the period mentioned in clause 30(1)(iii), (iv) and (v) should be increased from three to five years, and that the periods specified in clause 30(1)(viii) and (ix) should be reduced by half. We see no force in them. The suggestion has also been repeated that leprosy should be a ground for divorce only if it had not been contracted from the petitioner. These and similar suggestion have been fully considered by us in our previous report and we do not consider it necessary to travel the same ground over again. Suffice it to say that we see no reason for modifying the decisions taken thereon.
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