Report No. 18
Appendix II
Notes on Clauses
Clause 1
The existing Converts' Marriage Dissolution Act extends to the whole of India except the areas which were comprised within Part B States. A recent Act passed by Parliament, namely, the Miscellaneous Personal Laws (Extension) Act, 1959 (48 of 1959), which amends section 35 of the existing Converts' Marriage Dissolution Act, has the effect of extending the Converts' Marriage Dissolution Act to the whole of India except the State of Jammu and Kashmir and the Union Territory of Manipur1.
There is no reason why the Act should not apply to Manipur2. The necessary change has been made accordingly.
1. The Act came into force on 1st February, 1960.
2. Cf. the recommendation made in para. 3 of the 15th Report of the Law Commission (Report on the law relating to marriage and divorce amongst Christians in India) regarding the applicability of that Act to Manipur.
Back
