Report No. 13

Section 23A.- After section 23 of the principal Act, the following section shall be inserted, namely:-

"23A. Agreements to procure marriage or pay money in consideration thereof.

The following agreements are unlawful within the meaning of section 23?

(a) an agreement to procure the marriage of any person for reward;

(b) an agreement to pay money or deliver anything whose value can be expressed in terms of money to a parent or other guardian-in-marriage of any person in consideration of his consenting to the marriage of that person."