Report No. 18

Clause 11

This is intended to provide for the application of all the provisions of the Code of Civil Procedure to proceedings under the Act (subject to the provisions of the Act and to the rules to be made by the High Court). The corresponding provisions of the Indian Divorce Act, etc.1, may be compared.

1. These have been cited within the brackets alongwith the clause.

Clause 12

This provides for interim maintenance and expenses, etc.