Report No. 59
9.35. Section 40B, Special Marriage Act (New).-
On the lines of our recommendation as to Hindu Marriage Act a new section should be inserted in the Special Marriage Act to provide that
(i) petitions under the Act should be disposed of within 6 months, and
(ii) appeals should be disposed of within 3 months on the lines of the corresponding provisions proposed to be inserted in the Hindu Marriage Act1
1. See section 21B, proposed to inserted in the Hindu Marriage Act.
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