Report No. 59

9.12. Recommendation for inserting section 21A.-

In the light of the above discussion1, we recommend that section 21A should be inserted in the Special Marriage Act as follows:-

"21A. Where the marriage is solemnised under this Act of any person who professes the Hindu, Buddhist, Sikh or Jain religion with a person who professes the Hindu, Buddhist, Sikh or Jain religion, sections 19 and 21 shall not apply and so much of section 20 as creates a disability shall also not apply."

1. Section 12, Hindu Adoptions and Maintenance Act, 1956.