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Report No. 59

9.21. Section 27, Recommendation to and new ground.-

Non-resumption of cohabitation after an order for maintenance should be added as a ground for divorce (by the wife) in section 27 of the Special Marriage Act, on the lines of the corresponding provision recommended1 in the Hindu Marriage Act. We recommend accordingly.

1. Cf discussion as to section 13(2), Hindu Marriage Act.



Hindu Marriage Act, 1955 and Special Marriage Act, 1954 Back




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