Report No. 59
9. Insertion of new section 23A.-
After section 23 of the Hindu Marriage Act, the following section shall be. inserted, namely:
23A. Relief to respondent on petitions for divorce.-If in any proceeding for divorce under this Act, the respondent opposes the relief sought on the ground of the petitioner's adultery, cruelty or desertion, the Court may give to the respondent the same relief to which he or she would have been entitled if he or she had presented a petition seeking such relief.".
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