Report No. 59

9.20. Section 27(1)(g).-

Under section 27(1)(g) of the Special Marriage Act leprosy is a ground of divorce if the respondent has for a period of not less than three years immediately preceding the presentation of the petition has been suffering from leprosy, the disease not having been contracted from the petitioner. In conformity with our recommendation as to1 the corresponding provision in the Hindu Marriage Act, we recommend that the period should be removed. The clause should, therefore, be revised so as to read as follows:-

"has been suffering from leprosy, the disease not having been contracted from the petitioner; or"

1. See recommendation as to section 13, Hindu Marriage Act, with reference to leprosy.