Report No. 90
6.6. Recommendation for amendments of section 10, Indian Divorce Act.-
In the light of the above discussion, we recommend that section 10 of the Indian Divorce Act, 1869 should be revised as under:-
Section 10, Indian Divorce Act, 1869 (Revised)
"10. When husband may petition for divorce-Any husband may present a petition to the District Court or to the High Court, praying that his marriage may be dissolved on the ground that his wife has, since the solemnization thereof-
(a) exchanged her profession of Christianity for the profession of some other religion and gone through a form of marriage with another man, or
(b) been guilty of adultery. When wife may petition for divorce-Any wife may present a petition to the District Court or to the High Court, praying that her marriage may be dissolved, on the ground, that her husband has, since the solemnization thereof-
(a) exchanged his profession of Christianity for the profession of some other religion and gone through a form of marriage with another woman, or
(b) been guilty of adultery or rape, sodomy or bestiality."
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