Report No. 270

Compulsory Registration of Marriages

Contents
	Table of Contents
Chapter I	Introduction and Background
Chapter II	Marriage Registration
	A Global Overview
Chapter III	Indian Legislative Framework
(i)	Existing Central Legislation on Registration /Compulsory Registration of Marriages and Divorces
a.	The Indian Christian Marriage Act, 1872
b.	The Kazis Act 1880
c.	The Anand Marriage Act, 1909
d.	The Parsi Marriage and Divorce Act, 1936
e.	The Special Marriage Act, 1954
f.	The Hindu Marriage Act, 1955
g.	The Foreign Marriage Act 1969
(ii)	Developments in States and Union Territories in India
A.	Compulsory Registration of Marriages Acts
	Marriages to be compulsorily registered
B.	Compulsory Registration of Marriages Rules
C.	Acts /Rules are under process in some States and Union Territories
Chapter IV	Judicial Pronouncements
Chapter V	Revisiting the Reports of the Law Commission of India
Chapter VI	Need for a Central Legislation to regulate compulsory Registration of Marriages
	Conflict of laws
Chapter VII	Feasibility of Information Technology-Enabled Registration
Chapter VIII	Conclusions and Recommendations (i)
	Conclusions and Recommendations (ii)