Report No. 164

Indian Divorce Act, 1869

Contents
Chapter I	Introductory
1.1.	Significance of the Act and the need for revision
2.	Scheme of the Act in brief
3,4.	Some discriminatory, anachronistic provisions of the Act
5.	Previous Reports of the Commission and later developments
1.5.1,5.2	Evidence of Christian community considered by the Commission in its previous reports for making recommendations for amendment of section 10 of the Act
6,7.	Observations of Courts regarding review of Act
Chapter II	Observations of Various High Courts
	Part I
2.1.	Constitutionally invalid provisions
2 to 6.	Discriminatory provision under section 10
Part II	Urgent Necessity to Amend Sections 17 and 20 of The Act
7,8	Urgent Necessity to Amend Sections 17 and 20 of The Act
2.8.1 to 2.11.	Existing provision for confirmation by a special Bench' of three judges of the High Court, criticised
2.12	U.P. Amendment Act No. 30 of 1957
Chapter III	Recommendations of The Law Commission
3.1,2.	Recommendations of The Law Commission