Report No. 59
8.9. Recommendation to amend section 19.-
In the light of the above discussion, we recommend that section 19 of the Hindu Marriage Act should be revised as follows:-
Revised section 19, H.M.A.
"Every petition under this Act shall be presented to the district court within the local limits of whose ordinary original civil jurisdiction
(a) the marriage was solemnized, or
(b) the respondent is residing at the time of the presentation of the petition, or
(c) the parties to the marriage last resided together, or
(d) the petitioner is residing at the time of the presentation of the petition, provided the respondent is, at that time, residing outside India, or has not been heard of for seven years by those who would naturally have heard of him if he were alive".
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