Report No. 59

Section 9(2), H.M.A.- Section 9(2), Hindu Marriage Act which restricts the defences to a petition for restitution of conjugal rights, should be deleted1.

Crueily simplictier should be a ground for judicial separation, under the Hindu Marriage Act2.

1. Para. 4.9.

2. Para. 2.2.

Section 10(1)(d), H.M.A. (Judicial separation-venereal disease).- See below, under section 13(i)(v), Hindu Marriage Act.

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