Report No. 15
Clause 4
The conditions for marriage have been put here on the lines of the corresponding provision in the Hindu Marriage Act and the Special Marriage Act.1
Sub-clause (i) has been taken from the corresponding provision in the two Acts referred to above.
Sub-clause (ii) has been taken from the corresponding provision in the two Acts referred to above. The exception for custom has been taken from the Hindu Marriage Act. It is considered unnecessary to refer to "usage" here.
Sub-clause (iii) has been taken from the corresponding provision in the two Acts referred to above.
Sub-clause (iv) has been taken from the corresponding provision in the two Acts referred to above.
Sub-clause (v) has been taken from the corresponding provision in the Hindu Marriage Act. As to the powers of the district court, the relevant clause2 may be seen.
Sub-clause (vi).-Since the new Act will apply to persons outside India,3 this has been inserted on the lines of the corresponding provision in the Special Marriage Act.
1. For a detailed discussion, please see the body of the Report, para. 22 et seq.
2. Clause 5 (4).
3. See clause 1.
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