Report No. 59

9.14. Section 24(1), Special Marriage Act.-

Section 24(1) of the Special Marriage Act relates to proceedings for obtaining a decree of nullity of marriage. It does not contain an express limitation that the petition can only be filed by a party to the marriage. This should be mentioned1. Also, it should be provided2 that both the parties should be alive when the petition is filed.

1. Cf section 11, H.M.A.

2. Cf recommendation as to section 11, MHA.1.