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Report No. 18

Clause 14

Sub-clause (1) is intended to enable the court to pass orders relating to the disposal of property presented to the parties at the time of marriage and belonging jointly. It has been modelled on the corresponding provision in the Hindu Marriage Act.1

Sub-clauses (2) and (3) are intended to empower the court to deal with properties settled before or after marriage of the parties, and are modelled on the corresponding provision in the Indian Divorce Act.1

1. Cited within the brackets alongwith the clause.







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