Report No. 15
Appendix I
Proposal as Shown in The form of a Draft Bill
[This is a tentative draft only.]
[Corresponding sections of the existing Act are noted within the brackets.;
The Christian Marriage and Matrimonial Causes Bill, 1960
A
Bill
to amend and codify the law relating to marriage and matrimonial causes among Christians.
Be it enacted by Parliament in the Eleventh Year of the Republic of India as follows:-
Chapter I
Preliminary
1. Short title, extent and commencement.-
(1) This Act may be called the Christian Marriage and Matrimonial Causes Act, 1960.
(Section 1, 1st para., Christian Marriage Act, and section 1, Divorce Act.)
(2) It extends to the whole of India except the State of Jammu and Kashmir, and applies also to Christians domiciled in the territories to which this Act extends who are outside the said territories.
(Section 1, 2nd para. Christian Marriage Act and section 2, 1st para, Divorce Act.)
(3) Section 7 shall come into force at once, and the remaining provisions of this Act shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
[(New) Cf. section 1 (2), S.M.A. section 1 (2), H.M.A.]
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