Report No. 256

C. Summary

7.11 In light of the above stated observations in this Report, the 20th Law Commission recommends that

(i) The following Laws and provisions be repealed:

The Lepers Act, 1898 in its entirety;

Sub-section (g) of Section 27 of the Special Marriage Act, 1954;

Sub-section (vi) of Section 2 of the Dissolution of Muslim Marriage Act, 1939;

Clause (iv) of sub-section (1) of Section 13 of the Hindu Marriage Act, 1955;

Clause (iv) of sub-section (1) of Section 10 of the Indian Divorce Act, 1869;

Clause (c) of sub-section (2) of Section 18 of the Hindu Adoption and Maintenance Act, 1956.

(ii) The following Laws be modified or amended: