AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 15

Clause 17

GeneraL-Unnecessary matter has been omitted. The application will lie to the "district court", as defined in the definition clause, in all cases. The provision will apply to marriages solemnised by licensed Ministers also, since it seems desirable to extend its scope to such marriages.

Sub-clause (1).-A time-limit of twenty-one days has been imposed for making the petition. (The Special Marriage Act allows thirty days).

Sub-clause (2).-The language of this sub-clause has been taken, in part, from existing section 48, third paragraph, of the Christian Marriage Act. To make matters clear, provision for opportunity being given to the parties has been inserted.

Sub-clause (3).-Slight changes have been made on the lines of the corresponding provision in the Special Marriage Act.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement