Report No. 22
40. Clause 36(3)-Court to which petition to be made.-
We have received some suggestions as to the conditions under which Indian courts could grant relief with reference to marriages solemnised outside India, as proposed in clause 35(a); and the courts in which proceedings could be taken for relief in matrimonial causes when the respondent is residing outside India as provided in clause 36. The provisions in the Bill are in accordance with the accepted principles applicable to the matter, and we are of opinion that they are ample for doing justice.
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