Report No. 15
50. Provisions in other enactments.-
We have, however,' two enactments of Parliament, the Special Marriage Act, 1954, and the Hindu Marriage Act, 1955, which deal exhaustively with this topic, and, in laying down the grounds for divorce, we have, in general, followed the provisions in those enactments viz., section 27 of the Special Marriage Act, and section 13 of the Hindu Marriage Act. But there are certain matters on which those two enactments differ, and certain matters on which the proposed Act differs from both of them. We shall now refer to them.
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