Report No. 90
5.2. No amendment recommended.-
We have taken note of this judgment, and of the observations there from quoted above. The question whether mutual consent should be introduced as a ground of divorce amongst Christians, is one which may require consideration at the appropriate time. We do not express any opinion on the subject in the present Report. It could be considered when the entire Indian Divorce Act is revised.
1. Point for further consideration when the Divorce Act is revised.
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