Report No. 18

20. Dissolution of marriage not to affect status or right of children.-

The dissolution of a marriage under this Act shall not operate to deprive the respondent's children (if any) by the petitioner of their status as legitimate children or of any right or interest which they would have had according to the personal law applicable to them, by way of maintenance, inheritance or otherwise, in case the marriage had not been dissolved under this Act.

(Cf. section 27, Converts' Act.)