Report No. 59
Section 19, H.M.A.- Section 19, Hindu Marriage Act should be revised as under:-
"Every petition under this Act shall be presented to the district court within the local limits of whose ordinary original civil jurisdiction-
(a) the marriage was solemnized, or
(b) the respondent is residing at the time of the presentation of the petition, or
(c) the parties to the marriage last resided together, or
(d) the petitioner is residing at the time of the presentation of the petition, provided the respondent is at that time, residing outside India, or has not been heard of for seven years by those who would naturally have heard of him, if he were alive1."
1. Para. 8.9.