Report No. 59
Section 28A, H.M.A.- Section 28A should be inserted as follows in the Hindu Marriage Act to deal with the enforcement of decrees and orders1.
"28A. All decrees and orders made by the court in any proceeding under this Act shall be enforced in the like manner as the decrees and orders of the court made in, the exercise of its original civil jurisdiction for the time being are enforced."
1. Para. 8.41.
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