Report No. 98

7.3. New section 26A, Hindu Marriage Act, 1955 (recommended).-

We further recommend that a new section 26A should be inserted in the Hindu Marriage Act, 1955 on the following lines:-

"26A. An order for interim maintenance under section 24 or section 26 may be given effect-

(a) from such date, not earlier than the date of the application under that section, as the court considers just and proper in the circumstances,

(b) or, where no application has been made under section 26, then from such date, not earlier than the date of service of the notice issued on the petition by which the main proceeding was instituted, as the court considers just and proper in the circumstances of the case."

K.K. Mathew Chairman.

J.P. Chaturvedi Member.

Dr. M.B. Rao Member.

P.M. Bakshi Part-time Member.

Vepa P. Sarathi Part-time Member.

A.K. Srinivasamurthy Member Secretary.