Report No. 90

Chapter 6

Recommendation

6.1. Recommendation relating to section 10, Indian Divorce Act, 1869.-

On a careful consideration of the views expressed on the subject, we have come to the conclusion that there is urgent need for amending section 10 of the Indian Divorce Act, 1869,1 so as to remove the element of discrimination from which that section definitely suffers. This does not, of course, mean that the other and more radical alternatives that we have set out in an earlier Chapter2 of this Report are totally ruled out. On the merits, there is much to be said for some of the other alternatives. However, having regard to the past history3 of proposals for reform on the subject, we shall for the present, content ourselves with the above recommendation.

1. Consequential changes may be required in other provisions of the Act.

2. Chapter 2, supra.

3. Chapter 1, supra.