Report No. 59
10. Amendment of section 2 of Act 43 of 1954.-
In the Special Marriage Act, 1954 (hereinafter referred to as the Special Marriage Act) in section 2, for clause (e), the following clause shall be substituted, namely:-
'(e) "district court" means, in any area for which there is a city civil court, that court, and in any other area the principal civil court of original jurisdiction, and includes any other civil court which may be specified by the State Government, by notification in the Official Gazette, as having jurisdiction in respect of the matters dealt with in this Act;'.
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