Report No. 59

Chapter 10

Summary of Recommendations and Conclusions

Our recommendations and conclusions are summarised below:-

Hindu Marriage Act, 1955

Section 5(ii), H.M.A.- Section 5(ii), H.M.A. relating to lunacy or idiocy at the time of marriage, should be amplified and revised as recommended1.

1. Para. 3.19.

Section 5(iii) and 5(vi), H.M.A.- The suggestion made with reference to section 5(iii) and 5(vi) of the Hindu Marriage Act that the breach of the condition as to minimum age under the Hindu Marriage Act should render the marriage voidable, is not accepted1.

1. Para. 2.23.