Report No. 59
9.22. Section 27A (New).-
On the lines of the new section which we propose in the Hindu Marriage Act1, a new section should be inserted as follows, in the Special Marriage Act also:-
"in any proceeding on a petition for a decree of divorce except where the petition is found on the ground mentioned in clause (h) of sub-section (1) of section 27, the Court, may, if it considers it just to do so having regard to the circumstances of the case, pass instead a decree for judicial separation."
1. Cf section 13A, proposed to be inserted in Hindu Marriage Act.
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