Report No. 18

Clause 20

This has been suggested by section 27 of the existing Converts' Marriage Dissolution Act, the substance of which has been embodied here as a useful provision.

As to the effect of change of religion, and its effect on proprietary rights, see the undermentioned Act1, which deals with the rights of the convert.

1. Caste Disabilities Removal Act, 1850 (21 of 1850).