Report No. 15

Clause 37

This follows the language of the Hindu Marriage Act and the Special Marriage Act, An express statement that there is no connivance, though insisted upon by section 47, 1st paragraph of the Indian Divorce Act, is not found in the other two Acts and has been omitted.1

1. Clause 39(i)(b), of course, bars relief on" the ground of authority there has been connivance.

2. Clause 35.

3. Section 31(2) of the Special Marriage Act need not be considered here.

4. As to such petitions, see the notes on clause 27.