Report No. 98

2.4. Separate sections for Spouses and Children.-

It will be noticed that

(i) interim maintenance of a spouse and interim maintenance of children are dealt with in two separate sections (sections 24 and 26, respectively) of the Act;

(ii) one of these two sections (section 24) envisages an "application", but the other (section 26) does not (in the portion relating to interim orders) require an application.

This apparently minor matter is mentioned here, because it is relevant to one of the questions going to be discussed in the succeeding Chapter.