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Report No. 59

2.42. English Act of 1969.-

We may also note that, in England, though the status of "illegitimacy" to maintained in the legal system, the property rights of illegitimate children have been widely extended by recent legislation1.

1. Family Law Reform Ac,t 1969 (Eng.) sections 14 to 19.



Hindu Marriage Act, 1955 and Special Marriage Act, 1954 Back




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