Report No. 59
7.3. Legislation in Native States and in the provinces.-
Baroda was the first Indian State to introduce divorce for all Hindus by legislation1 in 1971. Divorce was allowed to certain Hindus of Malabar2 in 1933. In 1946, divorce was introduced by Bombay. Madras provided for divorce for Hindus in 1949. Saurashtra passed its Hindu Divorce Act in 1952. There were also enactments in force in Madras and Travancore. Cochin, providing for divorce for certain communities3.
1. The Baroda Hindu Divorce Act, 1931, referred to in Report of Hindu Law Committee, (1947), p. 27, paras. 109, 110.
2. Madras Act 21 of 1933.
3. Not enumerated here.
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